Girraj Kumar Gangil S/O Late ... vs Pannalal S/O Shri Heeralal (Died) ...
2022 Latest Caselaw 349 MP

                                   1                                FA-49-1999
        The High Court Of Madhya Pradesh
                  FA No. 49 of 1999
                   (GIRRAJ KUMAR GANGIL Vs PANNALAL AND OTHERS)

Gwalior, Dated : 06-01-2022
      Shri Santosh Agarwal, learned counsel for the appellants.

      Shri Kamal Mangal, learned counsel appearing for LRs. of deceased
respondent No.9

Shri Arman Ali, counsel for the respondents No. 6, 13 and 14. Shri Anil Kumar Jain, learned counsel appearing for LRs. of respondent No.7 and 16 as well as for rest of the respondents.

Heard on I.A. No.50/2022, an application under Order 22 Rule 4 of CPC for bringing the legal representatives of respondent No. 16 Devendra Kumar, who has died on 06.12.2021 on record.

Considering the reasons assigned in the application, the same is hereby allowed. Let the proposed legal representatives of respondent No.16 as mentioned in the I.A. be brought on record.

Since Shri Anil Kumar Jain, learned counsel is appearing on behalf of the aforesaid proposed LRs. of respondent No. 16, therefore, no notice is required to be issued to them.

Heard the arguments of the learned counsel for the parties. Reserved for judgment.

(RAJEEV KUMAR SHRIVASTAVA) JUDGE

Van

VANDANA VERMA 2022.01.07 17:04:21 -08'00'