Citation : 2023 Latest Caselaw 1171 MP
Judgement Date : 19 January, 2023
1
IN THE HIGH COURT OF MADHYA PRADESH
AT JABALPUR
SA No. 217 of 2010
(MUKESH KUMAR (DIED)THRO.LRS.SMT.PREMWATI AND OTHERS Vs GULAM RASOOL(DIED)THRO
LRS.SMT.MUMTAZ AND OTHERS)
Dated : 19-01-2023
Shri Aditya Kumar Jain, Advocate on behalf of Shri Ashok Kumar Jain,
Advocate for appellants.
Ms. Tulika Sharma, Advocate for respondents.
Heard on I.A. No. 352/2022, which is an application/intimation under Order 22 Rule 10-A CPC regarding death of respondent 1.
Learned counsel for the parties submits that all the legal representatives of deceased-respondent 1 are already on record.
Accordingly, learned counsel for the appellants is directed to delete the name of respondent 1 from the memo of appeal within a period of seven working days, failing which, the appeal shall stand dismissed without further reference to the Court.
Accordingly, I.A. No. 352/2022 stands closed/disposed off. Also heard on I.A. No. 2321/2010, which is an application under Order 41 Rule 5 r/w Section 151 CPC with the prayer for staying the execution of
judgment & decree of eviction.
Subject to compliance of money part of decree, within a period of 15 days, the interim relief granted on 09.03.2010 shall remain in operation, failing which, the interim protection shall stand vacated automatically.
As this appeal is arising out of decree of eviction under the M.P. Accommodation Control Act, therefore, be listed for final hearing in the week commencing from 06.02.2023 in the final hearing list under top 10
Signature Not Verified Signed by: KUMARI PALLAVI SINHA Signing time: 1/20/2023 11:32:36 AM
cases of final hearing.
(DWARKA DHISH BANSAL) JUDGE
Pallavi
Signature Not Verified Signed by: KUMARI PALLAVI SINHA Signing time: 1/20/2023 11:32:36 AM
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