Madhya Pradesh High Court
Parmanand vs Mohanlal on 31 October, 2025
1 SA-2801-2019
IN THE HIGH COURT OF MADHYA PRADESH
AT INDORE
SA No. 2801 of 2019
(PARMANAND Vs MOHANLAL AND OTHERS )
Dated : 31-10-2025
Shri Anuj Bhargava - Advocate for the appellant.
Shri Gulab Sharma - Advocate for the respondent No.2.
On the last date of hearing notice was issued on I.A No.8261/2021 and I.A No.1495/2025 it is apprised by the appellant that on one of the I.A notice was not served however, the counsel appearing for the respondent No.2 has accepted the notice to the said applications therefore, the P.F for the said application is not required which is represented by the learned counsel for the respondent.
Let necessary reply be filed by the respondents to I.A No.8261/2021 positively within a period of three weeks.
Counsel for the appellant also submits that he has filed I.A No.1495/2025 which is an application under Order 22 Rule 4 of the CPC for bringing the LR of respondent No.5 on record and the P.F has been paid by the appellant on 14.07.2025.
Registry to verify the same and accordingly, process the said P.F for service of notice to the proposed LRs of respondent No.5 positively within a period of seven days.
List thereafter.
I.R., if any, to continue.
(JAI KUMAR PILLAI) JUDGE akanksha Signature Not Verified Signed by: AKANKSHA LAHORIYA Signing time: 10/31/2025 5:10:37 PM