Madhya Pradesh High Court
Smt. Bhagubai vs Anwar on 16 April, 2019
-1-
HIGH COURT OF MADHYA PRADESH
CR No. 206/19
Indore, Dated: 16/4/2019
Shri Anuj Bhargav learned counsel for petitioner submits
that respondents no. 2 to 7 have been deleted from the original
record.
If that is so then they may not be required to be impleaded in the present civil revision.
Counsel for petitioner is granted a week's time to examine and do the needful.
List thereafter.
(PRAKASH SHRIVASTAVA) Judge BDJ Digitally signed by KHEMRAJ JOSHI Date: 16/04/2019 17:23:10