Raniya Bai vs Tekmani Rathore
2023 Latest Caselaw 5517 MP

                                                   1
                             IN THE HIGH COURT OF MADHYA PRADESH
                                          AT JABALPUR
                                            SA No. 1171 of 2014
                                    (RANIYA BAI Vs TEKMANI RATHORE AND OTHERS)

             Dated : 03-04-2023
                     Shri A.P. Singh - Advocate for the appellant.

                     Shri R.S. Rathore - Advocate for respondent No.1.

Ms. Shanti Tiwari - Panel Lawyer for respondent No.11/State.

Heard on I.A. No.421/2019, an application under Order 22 Rule 4 CPC. According to the appellant, the respondent No.2 Bhudha Rathore has

expired on 06.09.2014, whereas this application was filed on 06.01.2019. Not only that, the judgment by the First Appellate Court was pronounced on 14.10.2014.

Thus, it is clear that the respondent No.2 Bhudha Rathore had expired during the pendency of the civil appeal. Therefore, the counsel for the appellant prays for and is granted a week's time to address on the question of effect on the judgment passed by the Appellate Court in the light of death of respondent No.2.

List this case on 17.04.2023 at the top of the list.

(G.S. AHLUWALIA) JUDGE

Shanu

Digitally signed by SHANU RAIKWAR Date: 2023.04.05 11:11:52 +05'30'