Madhya Pradesh High Court
Banshidhar And Anr. vs Ram Singh [D] Lr'S Narayan Singh & Ors. on 16 June, 2015
1 S.A.No.1000/2005
16/06/2015
Shri Raja Sharma, Advocate for the appellants.
Shri Kamal Jain, Govt. Advocate for respondent
No.15/State.
None for respondents No.1to6 and 14. Notices issued to respondents No.7&13 are received unserved. As per service report respondents No.8 and 11 have died.
Counsel for the appellants is directed to move appropriate application to bring on record the L.Rs. of respondents No.8 and
11. Heard on I.A.No.707/2015 an application under Order XXII Rule 4 of CPC.
On payment of process fee within seven working days notices of I.A.No.707/2015 be issued to L.Rs. of respondent No.10 by RAD as well as ordinary mode.
List this case after service.
(B.D. Rathi) Judge Anil*