Madhya Pradesh High Court
Chokhelal (Dead) Through Lrs. Mangalal vs Ashwani Kumar on 9 May, 2016
MCC-3455-2015
(CHOKHELAL (DEAD) THROUGH LRS. MANGALAL Vs ASHWANI KUMAR)
09-05-2016
Shri D.C. Malik, learned counsel for the applicants.
Heard on I.A. No. 5754/2016, an application for deleting the
name of the respondents No. 3 and 4 on the ground that the
respondents No. 3 and 4 have been died. I.A. No. 5754/2016 is allowed.
The names of respondents No. 3 and 4 is directed to be deleted from the array of parties.
Heard on I.A. No. 5756/2016, an application for publication. Notices issued to the respondents No. 2 (a), 2 (b) and 2 ( c ) returned with the endorsement that the addresses were not found and their present address are not known. Counsel for the applicants has moved this application for publication. Considering the same, I.A. No. 5756/2016 is allowed under Order 5 Rule 20 of C.P.C at the expenses of the applicants. Let notice be published in any locally circulated Hindi Daily News Paper preferably in âDainik Bhaskarâ. P.F within six days. After the publication, the applicants are directed to provide two copies of the said news paper.
List after summer vacation.
(SUSHIL KUMAR PALO) JUDGE