Mohanlal Soni vs Hargovind Soni & Ors.
2023 Latest Caselaw 14149 MP

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                                          IN THE HIGH COURT OF MADHYA PRADESH
                                                       AT JABALPUR
                                                         FA No. 811 of 2000
                                                (MOHANLAL SONI Vs HARGOVIND SONI & ORS.)

                           Dated : 28-08-2023
                                  Shri Siddharth Patel - Advocate for the appellant.

                                  Shri Dipesh - Proxy counsel on behalf of Shri R.P. Khare - Advocate
                           for respondent No.8 and 10.

This appeal was admitted on 10.01.2001. In civil suit No.80A/1998 by learned 10th Additional Judge, Jabalpur in

the case of Mohanlal Vs. Hargovind Soni by judgment and decree dated 03.08.2000 passed the preliminary decree in favour of the plaintiff against which the plaintiffs have come before this Court.

At this juncture, learned proxy counsel Shri Siddharth Patel submits that senior counsel in this case and Shri N.K. Patel have unfortunately expired long ago. Therefore, prays that notices be issued by this Court but matter is adjourned and the time is given to proxy counsel to contact the party by any means and also by sending them registered AD letter and file vakalatnama on this behalf.

List after eight weeks.

(AVANINDRA KUMAR SINGH) JUDGE

Shub

Signature Not Verified Signed by: SHUBHAM THAKKER Signing time: 29-08-2023 12:48:27