Smt. Pushpa Jain vs Smt. Munni Devi
2023 Latest Caselaw 13949 MP

                                                                  1
                                          IN THE HIGH COURT OF MADHYA PRADESH
                                                       AT GWALIOR
                                                          MA No. 1115 of 2016
                                                (SMT. PUSHPA JAIN Vs SMT. MUNNI DEVI AND OTHERS)

                           Dated : 24-08-2023
                                     Shri Sanjeev Jain, learned counsel for the appellant.

                                     Shri Raj Kumar Singh Pavaiya, learned counsel for the respondent

Nos.1 to 4.

Shri Dinesh Baghel, learned counsel for the respondent Nos.10 to 12. Shri Jitendra Singh Kaurav, learned counsel for the intervenor. Heard on IA No.3999/2019. which is an application under Order 1 Rule

10 r/w Section 151 CPC for impleadment of applicant Dr.Om Prakash Gupta as party respondent No.13.

On the basis of registered sale deed executed by respondent Nos.1 to 4. On the basis of judgment dated 20.12.2018 decided in his favour. Respondent Nos.1 and 2 are contesting this appeal hence, there is no need to implead intervenor as respondent and this application (I.A. No.3999/2019) is dismissed.

Since no one is present on behalf of intervenor-Shikha Parihar who has already died. Hence, IA No.4654/2017 and IA No.1176/2021 are dismissed.

List this case for final hearing at motion stage in the week commencing 11.09.2023.

(ROOPESH CHANDRA VARSHNEY) JUDGE

shivani

Signature Not Verified Signed by: SHIVANI SINGH RAJPUT Signing time: 25-08-2023 10:00:24 AM