Madhya Pradesh High Court
Mohammed Aslam vs Mohammed Jamil on 25 November, 2022
Author: Dwarka Dhish Bansal
Bench: Dwarka Dhish Bansal
1
IN THE HIGH COURT OF MADHYA PRADESH
AT JABALPUR
SA No. 1313 of 2019
(MOHAMMED ASLAM Vs MOHAMMED JAMIL AND OTHERS)
Dated : 25-11-2022
Shri Ishteyaq Hussain, Advocate for appellant.
Shri Rahul Mishra, Advocate for respondents.
Ku. Kamlesh Tamrakar, Panel Lawyer for respondent-State. Heard on I.A. No. 6549/2020, which is an application under Order 22 Rule 4 CPC for substitution of legal representatives of respondent 3- Mohd. Nabi, who expired on 04.09.2020.
From the date of death mentioned in the application, the same is within limitation, therefore, is allowed with the direction to learned counsel for the appellant to carry out necessary amendment in the memo of appeal within a period of seven working days.
After substitution of legal representatives of respondent 3-Mohd. Nabi notice of final hearing of the amended memo of appeal be issued to the newly added respondents on payment of process fee within a period of 15 working days.
If the needful is not done within stipulated period, the appeal shall stand dismissed without further reference to the Court.
If appeal survives, list after 15 days.
(DWARKA DHISH BANSAL) JUDGE Pallavi Signature Not Verified Signed by: KUMARI PALLAVI SINHA Signing time: 11/25/2022 6:16:21 PM