LRS OF MANOHAR LAL MALOO Vs. BARDI CHAND
LAWS(RAJ)-2021-3-170
HIGH COURT OF RAJASTHAN
Decided on March 17,2021

Lrs Of Manohar Lal Maloo Appellant
VERSUS
Bardi Chand Respondents

JUDGEMENT

- (1.) The matter comes upon various applications filed by respondents and appellants.
(2.) Application (I.A. No. 1/2020) has been filed by respondents No.2, 4, 5 and 6 inter alia indicating that respondent No.1 - Bardi Chand had died on 11.01.2018 and respondent No.3 - Chand Mai had died on 25.10.2017 and as application was not filed for bringing on record their legal representatives, the appeal is liable to be dismissed as a whole.
(3.) Further submissions have been made that appellant No.4 -Smt. Sita Devi has died and her legal representatives have not been brought on record / no steps have been taken and, therefore, the appeal deserves to be dismissed.;


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