Madhya Pradesh High Court
Smt.Vimla Tyagi vs Ram Niwas Sharma on 11 March, 2022
Author: Milind Ramesh Phadke
Bench: Milind Ramesh Phadke
1
The High Court Of Madhya Pradesh
WP No. 7830 of 2012
(SMT.VIMLA TYAGI Vs RAM NIWAS SHARMA)
Gwalior, Dated : 11-03-2022
Shri N.S. Tomar, Counsel for the petitioner.
Shri Harish Dixit, Counsel for respondent.
Heard on I.A. No. 14626/2021 an application for taking documents on record. The Counsel for respondent has no objection.
Accordingly, I.A 14626/2021 is allowed. The documents are taken on record.
Also heard on I.A. No. 14627/2021 which is an application for substituting name of the present power of attorney holder in place of deceased power of attorney holder.
The application is not opposed by the Counsel for the respondent. Accordingly, I.A. No. 14627/2021 is allowed. The petitioner is permitted to substitute the name of present power of attorney holder (as proposed in the application I.A. No.14627/2021) in place of deceased power of attorney holder.
Let the amendment be carried out within seven working days. List in the week commencing 21st of March, 2022.
(MILIND RAMESH PHADKE) JUDGE ar ABDUR RAHMAN 2022.03.12 11:08:24 +05'30'