Madhya Pradesh High Court
Mohanlal vs Parmanand on 19 March, 2024
Author: Anil Verma
Bench: Anil Verma
1
IN THE HIGH COURT OF MADHYA PRADESH
AT INDORE
MP No. 1044 of 2020
(MOHANLAL Vs PARMANAND AND OTHERS)
Dated : 19-03-2024
Shri Ankit Khare - Advocate for petitioner.
Shri Kailash Chandra Kaushal - Advocate for respondent No.1 & 2.
Heard on I.A.No.10825/2021, which is an application for bringing the legal representatives of deceased petitioner on record.
Petitioner Mohanlal has been died on 13/10/2021 and the proposed legal heirs are his wife, son and daughters. Copy of death certificate is also on record and application is well supported by an affidavit, therefore, application is allowed and petitioner is permitted to bring the legal heirs of the deceased petitioner on record.
Let necessary amendment be incorporated in the cause title of the petitioner within seven working days.
Also heard on I.A.No.1416/2024, which is an application for urgent hearing.
Matter is already taken up for hearing, therefore, application stands disposed off accordingly.
Parties are directed to argue the matter finally on the next date of hearing. List after eight weeks.
(ANIL VERMA) JUDGE Tej Signature Not Verified Signed by: TEJPRAKASH VYAS Signing time: 20-03-2024 11:38:52