Madhya Pradesh High Court
Smt. Ramkuriya Bai vs Smt. Kachra Bai on 25 April, 2016
SA-1411-2009
(SMT. RAMKURIYA BAI Vs SMT. KACHRA BAI)
25-04-2016
Shri L.A.S. Baghel, counsel for the appellant.
Shri Sanjay Gupta, counsel for the respondents.
Counsel for the appellant has filed IA No.6926/2015, an application under Section 5 of Limitation Act, IA No.6924/2015, an application under Order 22 Rule 4 of CPC for substituting the names of legal representatives of deceased Respondent No.1 Smt. Katiya Bai in the array of the petition and IA No.6925/2015, an application under Order 22 Rule 9 of CPC for setting aside the abatement.
Counsel for the respondents submits that copies of the aforesaid applications have not been supplied to him.
Counsel for the appellant is directed to supply copies of the aforesaid applications to the counsel for the respondents, during course of the day.
Counsel for respondents is granted two weeks time to file reply of the said applications.
List thereafter.
(NANDITA DUBEY) JUDGE ravi