Shivnarayan vs Rameshchandra
2025 Latest Caselaw 1753 MP

Madhya Pradesh High Court

Shivnarayan vs Rameshchandra on 18 July, 2025

Author: Sanjeev S Kalgaonkar

Bench: Sanjeev S Kalgaonkar

                                                                1                                  SA-1636-2023
                                          IN THE HIGH COURT OF MADHYA PRADESH
                                                        AT INDORE
                                                          SA No. 1636 of 2023
                                                 (SHIVNARAYAN Vs RAMESHCHANDRA AND OTHERS )



                           Dated : 18-07-2025
                                 Shri Kamal Airen, advocate for the appellant through VC.

                                 None for respondents No. 93, 9C. despite service of notice.

Service report of notice to respondents No. 7, 8(a), 8(b), 8(c) is awaited. Notice to respondent No. 9(a) is returned with the endorsement that not residing on given address. Notice to respondent No. 1 is returned unserved.

As a matter of indulgence an opportunity is given to the appellant to pay process fees for service of notice to respondents no. 1, 7, 8(a), 8(b), 8(c) and 9(a). Process fees be paid within 7 working days.

On payment of process fees as directed, issue notice to respondents No. 1, 7, 8(a), 8(b), 8(c) and 9(a) 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 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.

Record of the trial court and first appellate court has been received.List the appeal for hearing on admission.

(SANJEEV S KALGAONKAR) JUDGE

2 SA-1636-2023 BDJ