Madhya Pradesh High Court
Sattar Khan And Ors. vs The State Of M.P. on 7 December, 2015
CRA-889-2005
(SATTAR KHAN AND ORS. Vs THE STATE OF M.P.)
07-12-2015
Shri Abhinav Dubey, counsel for the appellants.
Shri R.N. Yadav, Panel Lawyer for the respondent/State.
Heard on I.A. No.18571/2015, an application for deleting the name of the appellant no.7 from the cause title. Learned counsel for the appellants submits that the appellant no.7 Padam Singh has expired on 22.2.2015. A copy of his death certificate is also submitted in this regard. Under such circumstances, it is established that the appellant No.7 Padam Singh has expired. Consequently, the present appeal filed on behalf of the appellant no.7 turns abated. It is directed that name of the appellant No.7 be deleted from the cause title due to his death.
(N.K. GUPTA) JUDGE