Sangita vs Devilal
2025 Latest Caselaw 1691 MP

Madhya Pradesh High Court

Sangita vs Devilal on 17 July, 2025

Author: Sanjeev S Kalgaonkar

Bench: Sanjeev S Kalgaonkar

                                                              1                                 SA-104-2020
                                         IN THE HIGH COURT OF MADHYA PRADESH
                                                       AT INDORE
                                                       SA No. 104 of 2020
                                                   (SANGITA Vs DEVILAL AND OTHERS )



                           Dated : 17-07-2025
                                 Shri Neelesh Agrawal, Advocate for the appellant.
                                 Shri Jayaditya Shrivastava, Advocate for the respondent Nos.1 and 2.

Notice to respondent Nos.3 to 9 and respondent No.10 are reported to have been served. Vakalatnama has been filed on their behalf, but no one is present to represent them today.

I.A. No.261/2023 and I.A. No. No.262/2023 have been allowed vide order dated 10.12.2024 which have been shown as pending. Registry to make corrections.

I.A. No.2585/2025 an application under Order 5 Rule 20 of CPC is rendered infructuous in view of the fact that the respondent Nos.3 to 7 and LRs of respondent No.9 have been served. Accordingly, IA is closed.

Learned counsel for the appellant submits that I.A. No.2720/2021 is rendered infructuous in view of the intermediary proceedings. Accordingly, I.A. No.2720/2021 stands closed.

Learned counsel for the appellant referred to application - I.A. No.3078/2025, an application under Order 22 Rule 4 of CPC regarding death of respondent No.1 Devilal. Learned counsel submits that the respondent No.1 Devilal has expired on 14.11.2024. He was survived by the legal representatives as mentioned in the IA.

Issue notice on I.A. No.3078/2025 to the proposed legal

2 SA-104-2020 representatives of the deceased respondent no.1 Devilal for hearing on I.A. No.3078/2025 alongwith copy of this IA, 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 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.

Interim relief to continue till the next date of hearing.

(SANJEEV S KALGAONKAR) JUDGE

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