Gaffar Khan vs Param Singh
2022 Latest Caselaw 13799 MP

                                                                     1
                                            IN THE HIGH COURT OF MADHYA PRADESH
                                                         AT JABALPUR
                                                               SA No. 589 of 2009
                                                (GAFFAR KHAN AND OTHERS Vs PARAM SINGH AND OTHERS)

                            Dated : 18-10-2022
                                      Shri Anuj Shrivastava-Advocate on behalf of Shri Anshuman Singh-

                            Advocate for appellants.
                                      Shri Uday Kumar-Advocate for respondent 3.

Heard on I.A. No. 7182/2022, which is an application under Order 22 Rule 4 CPC for substitution of legal representatives of respondent 1-Param Singh.

Despite service of notice on the legal representatives namely Pushpendra Singh, no counter has been filed on his behalf, therefore, in absence of any opposition, the application I.A. No. 7182/2022 is allowed/closed with the direction to the learned counsel for the appellants to carry out the necessary amendment within a period of seven working days, failing which the appeal shall stand dismissed without further reference to the Court.

Learned counsel for the appellants is directed to supply the copy of judgment & decree passed by Courts below to the learned counsel for the respondent 3.

I.R., if any, shall continue till next date of hearing. If the appeal survives, list thereafter.

(DWARKA DHISH BANSAL) JUDGE

Pallavi

Signature Not Verified Signed by: KUMARI PALLAVI SINHA Signing time: 10/18/2022 5:39:46 PM