Neeraj vs Babulal
2023 Latest Caselaw 195 MP

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                                       IN THE HIGH COURT OF MADHYA PRADESH
                                                     AT INDORE
                                                          WP No. 8396 of 2012
                                                            (NEERAJ Vs BABULAL)

                           Dated : 03-01-2023
                                 Shri J.B.Mehta, learned counsel for the petitioner.

                                 Shri Vishal Baheti, learned counsel for the respondent.

Heard on I.A.No.7353/2022 an application for bringing legal representatives of the petitioner on record.

The petitioner died on 15.04.2020. The application is supported by an

affidavit, Vakalatnama and death certificate. Hence, I.A.No.7353/2022 is allowed. The L.Rs. of the petitioner are permitted to be brought on record. Necessary amendment be carried out within one week.

The L.Rs of the petitioner has filed an application (I.A.No.7354/2022) for bringing the L.Rs. of the respondent on record.

Shri Vishal Baheti, Advocate accepts notice of the I.A. and prays for time to file reply on behalf of L.Rs of the respondent.

Learned counsel for the respondent is directed to file copy of the judgment passed in the civil suit filed by the deceased respondent.

List after four weeks.

(VIVEK RUSIA) JUDGE

RJ

Signature Not Verified Signed by: REENA JOSEPH Signing time: 04-01-2023 10:07:43