Citation : 2024 Latest Caselaw 3501 MP
Judgement Date : 6 February, 2024
IN THE HIGH COURT OF MADHYA PRADESH AT JABALPUR SA No. 2363 of 2022 (SHARAD KUMAR AND OTHERS Vs INDUBAI AND OTHERS)
Dated : 06-02-2024 Shri K.S. Jha - Advocate for appellants.
Heard on IA No.12598/2022, under Order 22 Rule 3 of CPC for substitution of LRs of appellant No.5 Mukund who expired on 01.03.2022 i.e. after passing of the impugned judgment and before filing of the appeal.
Fact is mentioned in the cause title of the appeal memo, IA
No.12598/2022 is allowed.
Names of LRs of appellant No.5 be added in the cause title within one week.
List the case after one week.
(GAJENDRA SINGH) JUDGE
DPS
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