Madhya Pradesh High Court
Saiyad Solat Ali vs Zahid Anwar on 20 June, 2019
1 SA-1231-2019 The High Court Of Madhya Pradesh SA-1231-2019 (SAIYAD SOLAT ALI Vs ZAHID ANWAR) 2 Jabalpur, Dated : 20-06-2019 Shri Anil Lala, learned counsel for the appellants. Heard on IA No.6126/2019, which is an application for ignoring the default pointed out by the office.
Application is allowed. The default pointed out by the office is hereby ignored.
Record of the learned courts below be requisitioned. List the case after four weeks. Till next date of hearing no third party right shall be created by any of the parties.
Certified copy as per rules.
(SUBODH ABHYANKAR) JUDGE Ansari Digitally signed by MANZOOR AHMED Date: 21/06/2019 10:42:01