Madhya Pradesh High Court
Anil Bapat vs Tanmay Bapat on 12 July, 2017
FA-686-2005
(ANIL BAPAT Vs TANMAY BAPAT)
12-07-2017
Shri S.K.Shastri, learned counsel for the appellant.
Shri M.L.Pathak, learned counsel for the respondents.
Heard on I.A.No.193/2016, an application for condonation of delay in filing applications.
Considered. The same is allowed and the delay stands condoned. Heard on I.A.No.7605/2015, an application under Order 22 Rule 4 CPC. Considered. The same is allowed. Let proposed LR of respondent No.6 be substituted in the cause title within seven working days.
Also heard on I.A.No.1807/2017, an application under Order 22 Rule 9 CPC.
Considered. The same is allowed. The abatement is set aside.
Issue notice on merits to the newly added respondent i.e. LR of respondent No.6 on payment of fresh PF within ten days. List after service of notice on newly added respondent i.e. LR of respondent No.6.
(ROHIT ARYA) JUDGE