Keshkali Ahirwar vs Hardas Ahirwar
2021 Latest Caselaw 146 MP

                                                        1                                SA-1159-2020
                             The High Court Of Madhya Pradesh
                                         SA-1159-2020
                                 (KESHKALI AHIRWAR AND OTHERS Vs HARDAS AHIRWAR AND OTHERS)

                      4
                      Jabalpur, Dated : 24-02-2021

                            Shri Shubham Rai, counsel for the appellants.
                            Shri Bhanu Pratap Yadav, counsel for respondent nos. 1, 2, 4 and

Shri Satyapal Chadar, Government Advocate for respondent no. 9. None for other respondents.

As per Registry report dated 15/02/2021, respondent no. 3 has been expired and respondent nos. 6 and 7 are unserved.

I.A. No. 5610/2020 was filed on 24/08/2020 for deleting the name of respondent no. 8.

It appears that respondent no. 8 Dina Ahirwar was expired during the pendency of first appeal which was decided on 16/09/2013.

In the cause title of the aforesaid judgment, respondent no. 3 Dina Ahirwar has been mentioned as died.

Therefore, the application is allowed. The appellants are directed to delete the name of respondent no. 8 from the cause title of this appeal. The appellants are also directed to submit the fresh P.F. along with the correct address of respondent nos. 6 and 7 within seven working days.

Thereafter, fresh notice be issued to respondent nos. 6 and 7 by both modes, returnable within four weeks.

The appellants are also directed to take the appropriate steps for filing the application in reference to respondent no. 3 who has been expired.

List this case just after receiving the service report of respondent Signature SAN Verified Not nos. 6 and 7.

Digitally signed by VAIBHAV YEOLEKAR Date: 2021.02.24 17:45:46 IST 2 SA-1159-2020 Interim order, if any, shall continue till the next date of hearing.

                                                                         (B. K. SHRIVASTAVA)
                                                                                 JUDGE


                      vy




Signature
 SAN      Not
Verified

Digitally signed by
VAIBHAV
YEOLEKAR
Date: 2021.02.24
17:45:46 IST