Madhya Pradesh High Court
Smt.Kusum Bai vs Ramswaroop on 14 July, 2022
Author: Atul Sreedharan
Bench: Atul Sreedharan
1
IN THE HIGH COURT OF MADHYA PRADESH
AT JABALPUR
SA No. 315 of 2010
(SMT.KUSUM BAI AND OTHERS Vs RAMSWAROOP AND OTHERS)
Dated : 14-07-2022
Mr. Siddharth Sharma, learned counsel for the appellants.
Mr. Abhijeet Awasthy, learned counsel for respondent No.1.
Learned counsel for the respondent No.1 is requested to handover a fresh copy of I.A. No.971/2020 to the learned counsel for the appellants. Let this be done during the course of the day.
Learned counsel for the appellants is granted two weeks time to file reply to the aforesaid I.A. Pursuant to the order dated 01.04.2022, notice was issued on I.A. No.1029/2020 to the proposed respondents which was dispatched from this Court on 23.04.2022. The Office note dated 02.05.2022 reflects that the proposed respondent has not been served by R.A.D. but as per website of www.indiapost.gov.in, the notice appears to have been delivered to the proposed respondent on 23.04.2022.
Issue fresh notice to the proposed respondent Dinesh Prasad Patel upon payment of process fee within seven working days by both modes. Returnable within four weeks. If process is not paid within the stipulated period of seven days, this appeal shall stand dismissed without further reference to the Bench.
List this case on 08.09.2022 for orders on the reply of I.A. No.971/20.
(ATUL SREEDHARAN) JUDGE Signature Not Verified a Signed by: ASHISH DATTA Signing time: 7/15/2022 5:28:37 PM