Deced. Smt. Mathurabai Thru. Lrs. Onkar vs Ambaram
2025 Latest Caselaw 1686 MP

Citation : 2025 Latest Caselaw 1686 MP
Judgement Date : 17 July, 2025

Madhya Pradesh High Court

Deced. Smt. Mathurabai Thru. Lrs. Onkar vs Ambaram on 17 July, 2025

Author: Sanjeev S Kalgaonkar

Bench: Sanjeev S Kalgaonkar

                                                             1                               SA-298-2016
                                        IN THE HIGH COURT OF MADHYA PRADESH
                                                       AT INDORE
                                                    SA No. 298 of 2016
                            (DECED. SMT. MATHURABAI THRU. LRS. ONKAR AND OTHERS Vs AMBARAM AND OTHERS )



                           Dated : 17-07-2025
                                    Ms. Anita Jain - Advocate for the appellant.
                                    None for respondent no. 1.

Shri Rajwardhan Gawde GA for respondent no. 4. None appeared for respondent no. 2 despite service of notice.

Learned counsel for the appellant requests for an opportunity to serve notice on respondent no. 3.

Considered.

This appeal is pending since 02/11/2019 for service on respondent no. 3.

As a matter of last indulgence, an opportunity is given to the appellant to pay the process fees within seven working days, failing which, the appeal be dismissed for non-prosecution without further reference to the Bench

On payment of process fees as directed, issue notice to respondent nos. 1 and 3 along with copy of the appeal memo and the impugned judgment through regular mode and registered post acknowledgment due in accordance with the Rules contained in Chapter-XV of the High Court of Madhya Pradesh Rules, 2008. In case of default in payment of process fees or the submission of documents, the matter be listed before

2 SA-298-2016 the Bench within 15 days with the default report, else the matter be listed immediately on receipt of service report in compliance with Rule 8(11) of Chapter XIV and Rule-11 of Chapter XV of the High Court of Madhya Pradesh Rules, 2008.

Meanwhile, records of the trial Court and the first Appellate Court be requisitioned.

(SANJEEV S KALGAONKAR) JUDGE

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