Union Of India vs Mohan Singh
2025 Latest Caselaw 1746 MP

Citation : 2025 Latest Caselaw 1746 MP
Judgement Date : 18 July, 2025

Madhya Pradesh High Court

Union Of India vs Mohan Singh on 18 July, 2025

Author: Sanjeev S Kalgaonkar

Bench: Sanjeev S Kalgaonkar

                                                               1                                   SA-522-2015
                                          IN THE HIGH COURT OF MADHYA PRADESH
                                                        AT INDORE
                                                          SA No. 522 of 2015
                                          (UNION OF INDIA AND OTHERS Vs MOHAN SINGH AND OTHERS )



                           Dated : 18-07-2025
                                 Shri Yogesh Kumar Mittal - Advocate for the appellant/s.

                                 Shyam Singh Thakur, learned counsel for the respondent [R-1].

Heard on IA no. 5174/2022 filed under Order XXII Rule 4 of CPC, I.A no 5175/2022 filed under Order XXII Rule 9 of CPC and I.A no. 5176/2022 filed under section 5 of the Limitation Act for condonation of delay in filing application

for setting aside abatement.

Learned counsel for the appellant submits that respondent no. 1 Mohan Singh has expired on 31/02/2019. He is survived by legal representatives as mentioned in the interlocutory application.

Issue notice to proposed legal representatives of respondent no. 1 along with a copy of substantial questions of law, IA no. 5174/2022, I.A no 5175/2022, I.A no. 5176/2022 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.

(SANJEEV S KALGAONKAR) JUDGE

2 SA-522-2015 amol