Kumar Abhishek vs Swadhinta Pal

Heard party in person.

The instant interlocutory application has been filed seeking leave of this Court for correction/updating the correct present address of the respondent.

The party in person has submitted that the instant interlocutory application has been filed in changed circumstance, since, now as per information/knowledge, the respondent is living in Indore at the residence as referred in para-5 of the instant interlocutory application.

The party-in-person, therefore, has sought for leave of this Court and has submitted that he may be allowed to correct/update the present address of the respondent in the cause title of the main Memo of Appeal to ‘ Flat No. A-306, BCM Park Nipania Main Road, Pipliya Kumar, Indore, Madhya Pradesh, PS- Lasudia, PIN- 452010.

Considering the prayer made in the instant interlocutory application and reason assigned therein, leave as sought for is allowed.

Let the address furnished at para-5 of the interlocutory application be incorporated in the main application after deletion of the address already provided by the appellant in the main memo of appeal.

Office is directed to make necessary deletion/ addition in the cause title of the respondent in memo of appeal.

The instant interlocutory application being I.A. No.9706 of 2026, is, accordingly, disposed of.

Heard party-in-person.

Let notice be issued upon the sole respondent through Speed Post as well as under ordinary process, for which requisites etc. must be filed within one week.

Notice is made returnable on 24.09.2026.