Gopichand Kungani vs Rajesh Kumar Kungani (Khatri)
2024 Latest Caselaw 3713 MP

Madhya Pradesh High Court

Gopichand Kungani vs Rajesh Kumar Kungani (Khatri) on 7 February, 2024

Author: Amar Nath Kesharwani

Bench: Amar Nath Kesharwani

                                                               1
                                       IN THE HIGH COURT OF MADHYA PRADESH
                                                    AT JABALPUR
                                                        FA No. 1667 of 2018
                                    (GOPICHAND KUNGANI Vs RAJESH KUMAR KUNGANI (KHATRI) AND OTHERS)

                           Dated : 07-02-2024
                                 Shri Mayur Thakur - Advocate for the appellant.

                                 Shri Ghanshyam Sharma - Advocate for respondent No.1.

Heard on I.A.No.296/2023 which is an application for dispensing with service of notice on respondent No.4 and 5.

It reveals from the impugned judgment that written statement was filed on

behalf of respondents No.3 to 6 jointly, hence, I.A.No.296/2023 is dismissed.

Accordingly, I.A.No.296/2023 is disposed of. Let notice be issued to the respondents in terms of order dated 04.07.2023 on payment of process fee within seven working days; failing which the appeal shall stand dismissed without further reference to the Court.

If appeal survives, list after six weeks.

(AMAR NATH (KESHARWANI)) JUDGE

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