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Shyamkali vs Mohan Kahar And Others

Madhya Pradesh High Court · Decided on 24 June 2022 · Citation: (2022) 06 MP CK 0051

HON’BLE JUDGES
Atul Sreedharan, J
ACTS & SECTIONS REFERRED
Code Of Civil Procedure, 1908 — Order 22 Rule 9 · Limitation Act, 1963 — Section 5
CASE NUMBER
First Appeal No. 242 Of 2014
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Judgment

8 paragraphs · 217 words

Atul Sreedharan, J

Mr. Rajesh Kumar Tiwari, learned counsel for the appellant.

Heard on I.A. No.9680/2018, which is an application for substituting the legal representatives of respondent no.1 who passed away during the pendency of this appeal.

Issue notices to the prospective respondents mentioned in the said application in paragraph no.4 upon payment of process fee within five working days, returnable within four weeks.

Also issue notices to the aforementioned persons on I.A. No.9681/2018, which is an application under Order 22 Rule 9 CPC for setting aside the abatement of the first appeal, upon payment of process fee within five working days, returnable within four weeks..

Also issue notices to the aforementioned persons on I.A. No.9682/2018, which is an application under section 5 of the Limitation Act for condonation of delay in filing the application for bringing the legal representatives of respondent no.1 on record, upon payment of process fee within five working days, returnable within four weeks..

Also issue notices to the aforementioned persons on I.A. No.9684/2018, which is an application under section 5 of the Limitation Act for condoning the delay in filing the application for setting aside the abatement of the first appeal, upon payment of process fee within five working days, returnable within four weeks..

List the case in the week commencing 5.9.2022.