Madhya Pradesh High Court
Raja Ram vs Ram Swarup on 6 August, 2015
SA-1472-2008
(RAJA RAM Vs RAM SWARUP)
06-08-2015
Shri Nilesh Kotecha, learned counsel for the appellant.
Heard on I.A. No.5686/2011, an application substitution of
LRs of respondent No.1, who has been died on 31.1.2011.
The application is allowed. LRs of respondent No.1 be brought on record. Necessary amendment be carried out in the cause title of the appeal memo within a period of seven days.
Issue notice to the LRs of respondent No.1 on payment of PF within 10 days. Notices be made returnable in eight weeks.
(S.K. GANGELE) JUDGE vkt