Madhya Pradesh High Court
Smt. Saharbano Begum vs Abdul Basit/Ansari on 10 February, 2017
SA-293-2013
(SMT. SAHARBANO BEGUM Vs ABDUL BASIT/ANSARI)
10-02-2017
Shri Hemant Namdeo, learned counsel for the appellant.
None for the respondent.
Heard on I.A.No.1884/2017 which is an application under Order 22 Rule 3 of the CPC for bringing legal representatives of the appellant on record.
Learned counsel for the appellant submits that the application is within limitation and the copy of the order has been given to the learned counsel for the respondent.
Considering the submission made in the application and in absence of any opposition, the application is allowed.
Appellant is permitted to substitute the legal representatives of appellant Smt. Sahar Bano Begum within a period of seven days.
Also heard on I.A.No.7079/2015 and I.A.No.7081/2015. On 11.02.2016, the notices were issued to the respondents. A report has been received that the respondent nos. 1A and 1B are unserved because the address did not mach with the address mentioned in the application.
Learned counsel for the appellant undertakes to pay fresh process fee to the legal representatives of respondent nos. 1A and 1B within a period of seven days.
(VIJAY KUMAR SHUKLA) JUDGE anu