Yagyavalak Singh Maravi vs Narendra Kumar Agrawal
2024 Latest Caselaw 6129 MP

Madhya Pradesh High Court

Yagyavalak Singh Maravi vs Narendra Kumar Agrawal on 28 February, 2024

Author: Amar Nath Kesharwani

Bench: Amar Nath Kesharwani

                                                               1
                                        IN THE HIGH COURT OF MADHYA PRADESH
                                                     AT JABALPUR
                                                         FA No. 2257 of 2018
                                     (YAGYAVALAK SINGH MARAVI Vs NARENDRA KUMAR AGRAWAL AND OTHERS)

                           Dated : 28-02-2024
                                 Shri A.T. Faridee - Advocate for the appellant.

                                 Shri Sunil Rao - Advocate for the respondent No.1.

None for the respondent Nos. 2 & 3, though served. Shri Anup Sonkar - Panel Lawyer for the respondent No.5/State.

Heard on I.A.No.3195/2024, which is an application under ORder 41

Rule 14(4) read with Section 151 of the CPC for dispensing with the service of respondent notice on respondent No.4.

Considering the averments mentioned in the application, which is supported by an affidavit and looking to the fact that the respondent No.4 has not filed written statement before the trial Court as mentioned in Para-7 of the impugned judgment, I.A.No.3195/2024 is allowed.

Service of notice on respondent No.4 is dispensed with. Accordingly, I.A.No.3195/2024 is disposed of. Learned counsel for the respondent No.1 prays for time to file reply to

I.A.Nos.13990/2018 & 9049/2023.

By way of last indulgence, two weeks' time is granted. List after two weeks.

It is made clear that if the reply is not filed within two weeks, then the right of respondent No.1 to file reply will be forfeited.

(AMAR NATH (KESHARWANI)) JUDGE

as