Madhya Pradesh High Court
Jagdish Singh vs Ram Narayan Kotwar on 10 September, 2015
SA-1604-2008
(JAGDISH SINGH Vs RAM NARAYAN KOTWAR)
10-09-2015
Parties through their counsel.
I.A. No.12500/2011. This is an application for bringing on record
L.Rs of the deceased respondent No.1.
This is also belated and application under Section 5 of the Limitation Act as also under Order 22 Rule 9 of the CPC have been filed.
The counsel for the L.Rs of respondent No.1 has no objection and, therefore, the applications are allowed. In so far as I.A. No.2006/2015, issue notice to the proposed L.Rs, returnable after six weeks on payment of P.F and registered cover within ten days.
(MOOL CHAND GARG) JUDGE