Madhya Pradesh High Court
Laal Singh (Dead) Through Lrs. Rekha Bai ... vs Tevar Sen S/O Halke Sen (Dead) Through ... on 21 July, 2022
Author: Sushrut Arvind Dharmadhikari
Bench: Sushrut Arvind Dharmadhikari
1
IN THE HIGH COURT OF MADHYA PRADESH
AT JABALPUR
WP No. 9439 of 2017
(LAAL SINGH (DEAD) THROUGH LRS. REKHA BAI RAJPUT AND OTHERS Vs RASHID KHAN)
WP/09496/2017
Dated : 21-07-2022
Shri K.S. Jha, learned counsel for the petitioners.
Shri B.S. Sahu, learned counsel for the respondent.
Heard on IA No.9432/2022, an application under Order 22 Rule 2 of the Code of Civil Procedure, 1908 for deleting name of deceased respondent No.1(A) Smt. Munni Bai Sen.
The respondent No.1(A) Smt. Munni Bai Sen has died and all the legal heirs are already on record.
In view of the aforesaid, IA No.9432/2022 stands allowed. Let necessary amendment be incorporated within seven days. List the case on 10.08.2022.
Interim relief, if any, shall remain in operation till the next date of hearing.
(S. A. DHARMADHIKARI) JUDGE DPS Digitally signed by DHEERAJ PRATAP SINGH Date: 2022.07.22 17:27:15 +05'30'