Smt Narbada And Ors vs Smt Kalawati And Ors
2023 Latest Caselaw 2722 Raj/2

       HIGH COURT OF JUDICATURE FOR RAJASTHAN
                   BENCH AT JAIPUR

             S.B. Civil Writ Petition No. 9700/2018

Smt Narbada And Ors
                                                                  ----Petitioners
                                   Versus
Smt Kalawati And Ors
                                                                ----Respondents

For Petitioner(s) : None present For Respondent(s) : None present

HON'BLE MR. JUSTICE GANESH RAM MEENA

Judgment / Order

08/03/2023

Respondent No.4, Mr. Ganga Sahay has filed an application

No.33228/2018 under Order 22 Rule 10 A CPC for submitting

information in regard to death of deceased-respondent No.3

Shravan S/o Rampal.

On receipt of the aforesaid information, an application

No.1482/2019 has been filed by the petitioner under Order 22

Rule 3 & 11 of CPC for substituting legal representatives of

deceased-respondent No.3 Shravan.

Considering the reasons mentioned in the applications and

the provisions of law, the application No.1482/201 for substituting

legal representatives of deceased-respondent No.3, Shravan is

allowed.

Legal representatives of deceased-respondent No.3, Shravan

are taken on record.

(2 of 2) [CW-9700/2018]

Petitioner is directed to submit the amended cause-title

within a period of three weeks.

(GANESH RAM MEENA),J

ARTI SHARMA/20

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