Madhya Pradesh High Court
Jnkvv., Jabalpur vs Dr.J.N.Seth & Ors. on 21 July, 2015
WP-5668-2001
(JNKVV., JABALPUR Vs DR.J.N.SETH & ORS.)
21-07-2015
Parties through their counsel.
Heard on IA No. 14264/2010, an application for
substitution of LRs of respondent No.1/ Dr. J. N. Seth, who has
been died on 1.8.2009.
Looking to the facts of the case, application is allowed. Necessary amendment in the cause title be carried out within seven days.
LRs are represented through counsel, hence no P. f. is necessary.
(S.K. GANGELE) JUDGE kkc