Madhya Pradesh High Court
Jugalkishore vs Smt. Kaladevi & Ors. on 18 April, 2022
Author: Amar Nath Kesharwani
Bench: Amar Nath Kesharwani
1
IN THE HIGH COURT OF MADHYA PRADESH
AT INDORE
SA No. 108 of 2006
(JUGALKISHORE Vs SMT. KALADEVI & ORS.)
Dated : 18-04-2022
Shri B.S.Gandhi, learned counsel for the appellant.
Shri Sameer Anant Athawale, learned counsel submits that today he has filed
power on behalf of respondents No.1, 2, 4, 5, 6, 7 and legal representatives of
deceased respondent No.3 & 8.
Heard on I.A.No.5158/2021, an application under order 22 Rule 4 CPC for bringing the legal representatives of deceased respondent No.3 Rajkumar on record & I.A.No.3743/2020, an application under Order 22 Rule 4 CPC for bringing the LRs of deceased respondent no.8 Namamal on record. The applications are supported by affidavits.
The counsel appearing for the respondents has no objection in allowing the applications.
On due consideration, the applications are allowed. Necessary amendment be incorporated in the memo of appeal within ten days. In view of the above, I.A.No.3744/2020 for early hearing of the applications under Order 22 Rule 4 CPC also stand disposed of.
Counsel for the appellant prays for time to file reply of I.A.No.5637/2021. Prayer allowed. List after three weeks.
(AMAR NATH (KESHARWANI)) Digitally signed by HARI JUDGE KUMAR C G NAIR hk/ Date: 2022.04.18 18:23:26 +05'30'