ASHOK KUMAR & ORS. Vs. BANSHIDHAR @ BANSHILAL & ORS.
LAWS(RAJ)-2015-5-328
HIGH COURT OF RAJASTHAN
Decided on May 01,2015

Ashok Kumar and Ors. Appellant
VERSUS
BANSHIDHAR @ BANSHILAL And ORS. Respondents

JUDGEMENT

Arun Bhansali, J. - (1.) This review petition has been filed on behalf of the legal representatives of respondent No.6 as impleaded in the writ petition seeking review of order dated 29.01.2015 passed by this Court. Alongwith the review petition, an application seeking permission to file review petition has been filed.
(2.) In the facts and circumstances of the case, the application seeking permission to file review petition is allowed.
(3.) The principal grievance raised in the review petition is that the respondent No.6 named in the writ petition Smt. Badami Devi had expired on 20.08.2007; her legal representatives were taken on record on 10.04.2008 before the trial court and the amended cause title was taken on record on 02.05.2008.;


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