Madhya Pradesh High Court
Smt. Ganga Bai Yadav vs The State Of Madhya Pradesh on 29 January, 2024
Author: Maninder S. Bhatti
Bench: Maninder S. Bhatti
1 IN THE HIGH COURT OF MADHYA PRADESH AT JABALPUR WP No. 197 of 2012 (SMT. GANGA BAI YADAV Vs THE STATE OF MADHYA PRADESH AND OTHERS) Dated : 29-01-2024 Shri Umesh Trivedi - Advocate for the petitioner.
Heard on IA No.1092/2024, which is an application for condonation of delay.
On due consideration, IA No.1092/2024 is allowed and delay is condoned.
Also heard on IA No.1091/2024, which is an application for setting aside the abatement proceedings against appellant No.3.
On due consideration, IA No.1091/2024 is allowed. Heard on IA No.1089/2024, which is an application for substitution of LRs of appellant No.3-Brijkiahore on record.
It is contended by the counsel that he was not aware about the death of petitioner No.3, therefore, LR's of petitioner no.3 could not be brought on record. The factum of death of petitioner No.3-Braj Kishore came in the notice of the counsel on 18/12/2023 and to support the said averment, there is an affidavit as well, of Mrs. Chandrawati Yadav.
In view of the aforesaid, IA No.1089/2024 is also allowed. Let Legal Representatives of petitioner No.3 be brought on record within seven working days and cause title be amended accordingly.
List after two weeks.
(MANINDER S. BHATTI) JUDGE Signature Not Verified Signed by: ASTHA SEN Signing time: 1/30/2024 12:39:42 PM 2 Astha Signature Not Verified Signed by: ASTHA SEN Signing time: 1/30/2024 12:39:42 PM