Madhya Pradesh High Court
Babulal Meena vs Lalchand Mer on 4 March, 2022
Author: Satish Kumar Sharma
Bench: Satish Kumar Sharma
1
The High Court Of Madhya Pradesh
SA No. 194 of 2016
(BABULAL MEENA Vs LALCHAND MER AND OTHERS)
Gwalior, Dated : 04-03-2022
Shri Arman Ali, Advocate for the appellant.
Learned counsel for the appellant submits that respondent No. 4 has
expired. He intends to file appropriate application for bringing his legal heirs on record.
List this matter after four weeks, as prayed for. In the meantime, needful be done.
(SATISH KUMAR SHARMA) JUDGE Durgekar SANJAY Digitally signed by SANJAY NAMDEORAO DURGEKAR DN: c=IN, o=HIGH COURT OF MADHYA PRADESH BENCH GWALIOR, ou=HIGH NAMDEOR COURT OF MADHYA PRADESH BENCH GWALIOR, postalCode=474001, st=Madhya Pradesh, 2.5.4.20=afa4701a2661e1fb7720c022ffc277 AO 608ce55ba67f3594a641181b9ae8448e58, pseudonym=DA26B82C5BC4CAF69072CA5 A13CA996C4169AB06, serialNumber=1190D1488DBA862FB108ED DURGEKAR 66262DC2DC2CB9D310D73128B3A6E7B046 FCF28227, cn=SANJAY NAMDEORAO DURGEKAR Date: 2022.03.04 15:03:36 +05'30'