Madhya Pradesh High Court
Ashok Argal vs Radheshyam Julaniya on 26 June, 2021
Author: B. K. Shrivastava
Bench: B. K. Shrivastava
1 CRR-1698-2020
The High Court Of Madhya Pradesh
CRR-1698-2020
(ASHOK ARGAL Vs RADHESHYAM JULANIYA AND OTHERS)
4
Jabalpur, Dated : 26-06-2021
Through Video Conferencing.
Shri D.K. Dixit, learned counsel for the petitioner.
Shri Akshat Arjariya, learned counsel for the respondent No.1.
Respondent No.2 has been expired.
None present for other respondent.
Heard on I.A. No. 1274/2021 has been filed for deleting the name of respondent No.2 upon the ground that he has been expired.
It appears from the order dated 13.01.2021 that the service report was received with the remark of death of respondent No.2.
Therefore, after consideration, the application (I.A. No. 1274/2021) is allowed.
petitioner's counsel is directed to delete the name of respondent No.2 from the cause title of the petition.
Counsel for the petitioner is directed to file the copy of the first judgment because as per petitioner, he was convicted by the previous judgment but upon the basis of same set of allegation, the second case has been instituted.
In the aforesaid situation, para of the judgment passed in the first case is necessary.
Therefore, time is granted to file the photo copy of the aforesaid judgment.
List this case in the week commencing from 05/07/2021.
(B. K. SHRIVASTAVA) JUDGE dixit Digitally signed by MAHENDRA KUMAR DIXIT Date: 2021.06.26 16:56:37 +05'30'