Madhya Pradesh High Court
Virendra Singh Mehta vs Hemant Mehta on 5 March, 2019
HIGH COURT OF MADHYA PRADESH
AA No.20/2018
Indore, Dated: 05/03/2019
Shri Amit Agrawal, learned senior advocate with Shri Arjun
Agrawal, learned counsel for the appellants.
Ms. Ritu Bhargava, learned counsel for respondents No.4
and 5.
Shri Vishal Baheti, learned counsel for respondents No.6 and 7.
Shri Rishiraj Agrawal on behalf of Shri Nilesh Agrawal, learned counsel for respondents No.1 to 3.
Heard on IA No.963/2019 which is an application for serving the notice of IA No.4374/2018 to the proposed LR 3-A(iii) and 3- A(v) of the deceased respondent No.3-A through email.
It is pointed out by learned counsel for the appellants that these two LRs are residing outside India, therefore, there is difficulty in serving them and email address has been provided by counsel for the other side.
Learned counsel for the respondents have not opposed the prayer.
Having regard to the aforesaid and considering the amended provisions of Order 5 Rule 25 of the CPC, the prayer is allowed and appellants are permitted to serve the aforesaid two proposed LRs by email.
List after 3 weeks.
(Prakash Shrivastava) Judge krjoshi Digitally signed by KHEMRAJ JOSHI Date: 2019.03.05 15:04:03 +05'30'