CHANDRIKA PRASAD Vs. INDRAMANI THROUGH L.RS.

JUDGEMENT

(1.) SHRI K.K.Sharma, counsel for the original Caveator ,namely,Indramani submits that the caveator has passed way. Such submission is taken on record.

(2.) IT is noted that after death of original caveator, such counsel has no right to argue on merits of the matter.

(3.) THE petitioner/judgment debtor/the defendant of COS No. 132- A/93 decided on 25.10.96 by III Civil Judge II Rewa, has filed this writ petition under Article 227 of the Constitution of India for quashment of the order dated 3.9.12 passed by III Civil Judge-II, Rewa in Execution Case No. 132- A/93-11 whereby his application filed under Order 21 rule 29 of the CPC for grant of stay till disposal of COS No.1 -A/12 filed for declaring the aforesaid decreed to be ab initio void pending in the court of V Civil Judge Class II, Rewa has been dismissed.