Smt. Urmila vs Kashinath Parashar (Dead) Thr. Lrs Smt. ...
2024 Latest Caselaw 14361 MP

Madhya Pradesh High Court

Smt. Urmila vs Kashinath Parashar (Dead) Thr. Lrs Smt. ... on 15 May, 2024

Author: Anuradha Shukla

Bench: Anuradha Shukla

                                                                1
                                        IN THE HIGH COURT OF MADHYA PRADESH
                                                     AT JABALPUR
                                                          FA No. 643 of 2006
                           (SMT. URMILA Vs KASHINATH PARASHAR (DEAD) THR. LRS SMT. PADMAVATI PARASHAR AND OTHERS)

                           Dated : 15-05-2024
                                 Shri Sarvesh Kumar Jaiswal - Advocate for appellant.

                                 Shri Priyankush Jain - Advocate for LRs of respondent Nos.1(A)(B)

and (D) & 2.

Shri Aishwary Choudhary - Advocate for respondent No.3. None for rest of the respondents.

Counsel for respondent No.3 seeks time to argue on I.A.No.14370/2013 in which a prayer was made by that party for seeking permission to repair the house.

Time is granted.

I.A.No.6571/2014 in which a prayer has been made to amend the plaint shall be decided along with the final judgment and not at this stage.

Counsel for the respondent No.3 seeks for and is granted time to file reply to that application.

List the matter after Summer Vacation, 2024.

(ANURADHA SHUKLA) JUDGE

NP