Thakur Surendrasingh ... vs State Of M.P.
2023 Latest Caselaw 2019 MP

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                                      IN THE HIGH COURT OF MADHYA PRADESH
                                                    AT INDORE
                                                        SA No. 694 of 2006
                            (THAKUR SURENDRASINGH THR.LR.YUVRAJSINGH AND OTHERS Vs STATE OF M.P. AND OTHERS)

                          Dated : 03-02-2023
                                Shri Anil Kumar Jain, learned counsel for the appellants.

                                Shri Aakash Sharma, learned GA for the respondent/State.

Heard on IA No. 350/2023, an application for deletion of the name of respondent No.2-Uday Bhan Singh from the array of cause title on the ground that the suit was dismissed in the year 2006 and the respondent No. 2 was alive

till 22.09.2022 but he did not prefer any appeal against the judgment and decree.

In view aforesaid, IA No. 350/2023 stands allowed. The learned counsel for the appellant is directed to delete the name of respondent No. 2, within a period of seven days.

Learned counsel for the respondent/State prays for and is granted time to file reply to the IA No. 8216/2022, an application under Order 39 Rule 1 and 2.

List the matter after two weeks.

IR, if any, shall continue till the next date of hearing.

(S. A. DHARMADHIKARI) JUDGE

VD

Signature Not Verified Signed by: VARSHA DUBEY Signing time: 2/3/2023 6:31:34 PM