Ramprasad Deceased Through Lrs ... vs Radha Bai
2022 Latest Caselaw 806 MP

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                   The High Court Of Madhya Pradesh
                             SA No. 58 of 2021
           (RAMPRASAD DECEASED THROUGH LRS SHANTIBAI AND OTHERS Vs RADHA BAI AND OTHERS)

          Indore, Dated : 17-01-2022
                 Heard through Video Conferencing.

                 Shri Rishiraj Trivedi, learned counsel for the appellant.
                 Shri Amay Bajaj, learned counsel for the respondent/State.

Learned counsel for the appellant is directed to supply a copy of the pending I.A no. 1473/2021 to counsel for respondent no. 6/State.

Both the parties heard on I.A. no. 1473/2021.

Appellant Ramprasad had died prior to passing of the judgment of the lower Appellate Court and his LRs has already been implicated in this appeal, therefore, no need to amend the cause title.

I.A. no. 1473/2021 stands disposed of accordingly. Record of both the Courts below be requisitioned. List thereafter.

(ANIL VERMA) JUDGE

amol Digitally signed by AMOL N MAHANAG Date: 2022.01.18 10:03:45 +05'30'