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Kaluram vs Dhanubai
2023 Latest Caselaw 14425 MP

Citation : 2023 Latest Caselaw 14425 MP
Judgement Date : 2 September, 2023

Madhya Pradesh High Court
Kaluram vs Dhanubai on 2 September, 2023
Author: Hirdesh
                                                                1
                                       IN THE HIGH COURT OF MADHYA PRADESH
                                                     AT INDORE
                                                           SA No. 2164 of 2022
                                              (KALURAM AND OTHERS Vs DHANUBAI AND OTHERS)

                           Dated : 02-09-2023
                                 Shri Gulab Sharma, learned counsel for the appellant.


                                 Heard on I.A.No.6818/2022 an application for ignoring the defects.
                                 On perusal of the record it is found that plaintiff no.2 has died after the
                           judgment passed by the first appellate Court. His legal representatives are
                           already on record. Hence, office objection is ignored.

                                 Issue notice of I.A.No.6380/2022 to the respondents by RAD mode on

payment of process fee within seven working days returnable within eight weeks.

List after eight weeks. I.A.No.6818/2022 stands disposed off.

(HIRDESH) JUDGE

RJ

Signature Not Verified Signed by: REENA JOSEPH Signing time: 02-09-2023 17:45:05

 
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