Madhya Pradesh High Court
Smt. Gudiya vs Govind Sharma on 2 July, 2018
1 MA-532-2013 The High Court Of Madhya Pradesh MA-532-2013 (SMT. GUDIYA Vs GOVIND SHARMA) 1 Gwalior, Dated : 02-07-2018 Shri Arun Sharma, learned counsel for the appellants. Heard on I.A.No.2466/2018, an application for amendment in valuation of the appeal.
On due consideration, application is allowed. Let necessary amendment be carried out within seven working days including payment of court fee.
List the matter after amendment is caused by the appellants in the week commencing 23rd July, 2018.
(ANAND PATHAK) JUDGE Anil* Digitally signed by ANIL KUMAR CHAURASIYA Date: 2018.07.03 12:01:59 +05'30'