Radha Krishanje & Anr vs Pawan Kumar Sharma & Ors

Kailash Prasad Deo, J

Heard, learned counsel, Mr. Ankit Vishal on the instruction of learned counsel for the petitioners, Mr. Indrajit Sinha.

Learned counsel, Mr. Ankit Vishal has submitted that inadvertently in compliance of order dated 29.01.2020, the requisites for notice under both

process could not be filed upon the legal heirs and successor of respondent No.5 i.e. respondent No.5(i) Amita Sharma, D/o Shrimati Shashi Prabha

Gautam wife of Shri Jagdish Gautam, respondent No.5(ii) Rajesh Gautam, S/o Shrimati Shashi Prabha Gautam wife of Shri Jagdish Gautam and

respondent No.5(iii) Ashutosh Gautam S/o Shrimati Shashi Prabha Gautam wife of Shri Jagdish Gautam, but it has been wrongly filed against Shrimati

Shashi Prabha Gautam, as such, one week time may be granted to file correct requisites etc. for notice upon the legal heirs and successor of

respondent No.5 under both process i.e. under registered cover with A/D as well as under ordinary process.

Learned counsel, Mr. Harsh Chandra, A.C. to Mr. Shankar Lal Agarwal has submitted that some time may be granted as learned counsel for the

respondents, Mr. Shankar Lal Agarwal has some personal difficulties.

Considering the same, let the requisites etc. for notice upon the legal heirs and successor of respondent No.5 be filed within one week.

However, learned counsel, Mr. Shankar Lal Agarwal appearing for most of the respondents is directed to seek instruction whether he is appearing on

behalf of substituted legal heirs of respondent No.5 or not?

Let the matter appear after appearance of legal heirs of respondent No.5.