Madhya Pradesh High Court
Smt.Shaila Varma vs Sumit Alias Sumit Singh on 12 March, 2021
Author: Vijay Kumar Shukla
Bench: Vijay Kumar Shukla
1 MA-3247-2019
The High Court Of Madhya Pradesh
MA-3247-2019
(SMT.SHAILA VARMA AND OTHERS Vs SUMIT ALIAS SUMIT SINGH AND OTHERS)
2
Jabalpur, Dated : 12-03-2021
Shri Amalpushp Shroti, learned counsel for the appellant.
Shri Rakesh Jain, learned counsel for respondent No.3.
Heard on I.A. No.2658/2020 for dismissal of appeal on the ground that the appellant has not paid the Court fees.
Counsel for the appellant submits that he has already deposited the requisite Court fees.
Office to verify the same.
Also heard on I.A. No.352/2021 which is an application for deleting the name of appellant No.1 Smt. Shaila Verma.
During the pendency of the appeal the appellant No.1 Smt. Shaila Verma died on 16.4.2020. She is survive by two sons who are already appellants No.2 and 3 in the appeal.
Considering the aforesaid, I.A. No.352/2021 is allowed. Name of appellant No.1 Smt. Shaila Varma be deleted from the cause title. Necessary amendment be carried out within 7 days.
List in the week commencing 5.4.2021.
(VIJAY KUMAR SHUKLA) JUDGE mrs. mishra Signature Not Verified SAN Digitally signed by MRS DEEPA MISHRA Date: 2021.03.12 16:01:46 IST