Madhya Pradesh High Court
Ajit Singh Dabar & Ors. vs Scindia Devsthan Trust on 20 November, 2017
1 FA 80/02
Gwalior Dt. 20/11/17
Shri S.K.Gupta, Advocate for the appellants.
Shri N.K.Gupta, Advocate for the respondents.
I.A.No.4031/17, an application u/S. 5 of the Limitation Act for condonation of delay in preferring application u/O. 22 Rule 9 C.P.C. for setting aside abatement of appeal on account of death of one of the appellants, namely, Sardarilal Suri is taken up, considered and allowed for the reasons mentioned therein.
In view of above, I.A.No.4030/17 for setting aside abatement of appeal also stands disposed of.
I.A.No.4029/17, an application filed for bringing legal representatives of deceased-appellant No.3 is taken up, considered and allowed.
Let impleadment of legal heirs take place within three working days.
No notice of this appeal need to be issued to the newly added appellants since they are already represented by the counsel for the appellants.
(Sheel Nagu) Judge (Bu)