Madhya Pradesh High Court
Amjad Shah vs Smt. Nilobee on 27 April, 2018
THE HIGH COURT OF MADHYA PRADESH
CRR-584-2018
(AMJAD SHAH Vs SMT. NILOBEE)
2
Indore, Dated : 27-04-2018
Shri Akshay Bonde, learned counsel for the applicant.
Shri Nandlal Tiwari, learned counsel for the respondent Nos. 1
to 6 submits that he has not received the copy of the impugned order.
Learned counsel for the applicant undertakes to supply copy of sh the same during the course of the day.
e List in the next week.
ad Pr (S.K. AWASTHI) JUDGE a hy ad M sumathi of rt ou C Digitally signed by Sumati Jagadeesan Date: 2018.04.27 16:50:50 +05'30' h ig H