Madhya Pradesh High Court
Omprakash Sadhvani And Anr. vs Surjan Singh on 28 November, 2016
MA-1743-2013
(OMPRAKASH SADHVANI AND ANR. Vs SURJAN SINGH)
28-11-2016
Ms. Nidhi Bohra, learned counsel for the appellant.
Ms. A. Jhadiya, learned counsel for the respondent.
Heard on I.A. No.7612/15, under Order 22 Rule 3 and 11 read with Section 151 of CPC. As per the application, Premprakash Sadhwani/appellant no.2 has been died on 25.07.2015 and the application for taking his legal representatives on record was filed on 05.10.2015, the same is available on record. Death certificate of the appellant no.2/Premprakash Sadhwani is annexed with the application.
Learned counsel for the respondent has no objection. On due consideration, application is allowed. Legal representatives of the appellant no.2 are taken on record.
Learned counsel for the appellants is directed to take appropriate steps to amend the cause-title within 7 days.
List after one week.
(VIRENDER SINGH) JUDGE