Madhya Pradesh High Court
Smt.Siya Bai vs Rampal Singh on 27 October, 2015
1
M.A. No. 962/2010
27/10/2015
Shri Dhiraj Bhardoria, Advocate for the appellant.
The case is listed today for admission.
Heard on question of admission.
This appeal is admitted for final hearing.
Let notice of this application be issued to the
respondents on payment of process fee within seven working
days alongwith the copy of the petition as well as the annexed documents.
Service by both modes i.e. R.A.D as well as ordinary mode, which shall be returnable within four weeks.
Let the matter be listed for final hearing in due course.
(Sushil Kumar Gupta) Judge pwn