Madhya Pradesh High Court
Smt. Swati Singh vs Chandra Bhan Singh Gautam on 22 November, 2017
THE HIGH COURT OF MADHYA PRADESH
FA-1019-2011
(SMT. SWATI SINGH Vs CHANDRA BHAN SINGH GAUTAM)
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12
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Jabalpur, Dated : 22-11-2017
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Shri Munish Saini, learned counsel for appellant.
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Shri A.N.Gupta, learned counsel for respondent.
I.A.No.15286/2017, an application for bringing legal representatives of a Mr.Hardeo Singh Gautam on record.
hy Earlier the original respondent was Chandra Bhan Singh Gautam who was died. Thereafter, his father and mother were brought on record as legal ad representatives. Father has also been died on 05.09.2017. Now this application M has been filed for substitution of legal representatives of father-Mr.Hardeo Singh Gautam namely Uday Bhan Singh Gautam and Kuber Singh Gautam.
of It is mentioned in the application that Mr.Uday Bhan Singh Gautam and Mr. Kuber Singh Gautam are the sons of Late Mr.Hardeo Singh Gautam but it is rt not mentioned in the application that what interest these legal representatives ou have.
This appeal is against decree of divorce. The appeal is filed by the wife. C Because there is no mention in the application that how the interest of deceased h would be inherited by the proposed legal representatives, hence, we do not find ig any merit in this application. H I.A.No.15286/2017 is hereby dismissed.
(S.K. GANGELE) (ANURAG SHRIVASTAVA)
JUDGE JUDGE
anand
Digitally signed by ANAND KRISHNA SEN
Date: 2017.11.23 15:20:56 +05'30' H ig h C ou rt of M ad hy a Pr ad e sh