Murlidhar Died Through Lrs ... vs Parvati Bai
2023 Latest Caselaw 6514 MP

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                               IN THE HIGH COURT OF MADHYA PRADESH
                                             AT INDORE
                                                SA No. 1819 of 2022
                      (MURLIDHAR DIED THROUGH LRS AYODHYABAI AND OTHERS Vs PARVATI BAI AND OTHERS)

               Dated : 21-04-2023
                          Ms. Ravina Bairagee, learned counsel for the appellant.

                          Heard on I.A.No.7544/2022, which is an application for dispensing with
               the defects pointed out by the Office.
                          It is submitted by learned counsel for the appellant that respondent No.4

Baby @ Nalini and respondent No.5 Anuradha wife of Mohan and Kamlesh Kumar S/o. Murlidhar were brought on record before the lower appellate Court

but due to the necessary amendment not having been carried out as has been observed in Paragraph No.2 itself of the impugned judgment, their names are not reflected in the cause title of the judgment of the lower appellate Court.

The aforesaid submission is found to be correct from the record hence the application is allowed and the defects as pointed out by the Office are ignored.

Records of the Courts below have already been received hence the Office is directed to list the appeal for hearing on the question of admission after six weeks.

(PRANAY VERMA) JUDGE

SS/-

Signature Not Verified Signed by: SHAILESH MAHADEV SUKHDEVE Signing time: 4/21/2023 6:43:13 PM