STATE OF M.P. Vs. GHASIRAM

JUDGEMENT

(1.) 1988 MPLJ 587, 1988 (I) MPWN 80 (State of M.P. v. Ismile and others) in support of his contention. Learned counsel for the appellant contended that an application under O. 22 R. 9 has been moved for setting aside the abatement. In this application it has been mentioned that the appellant came to know about the death of respondent Ghasiram on 21.9.1994 when the counsel · for respondents filed an application intimating the death of Ghasiram. It has also been stated that the appellant is the State of Madhya Pradesh and respondent Ghasiram was the resident of Khejdatila, Tahsil Basoda, district Vidisha. The officers residing at Basoda were not aware regarding the death of Ghasiram. The learned counsel fur the respondents pointed out that even if the application under 0.22 R. 9 moved by the appellant be taken, it will mean that it relates to Ghasiram alone and no application about Chhatarsingh has been moved even though there was a specific mention in respect of both the respondents in the application dated 15.9.1994.