Madhya Pradesh High Court
Parimal Singh vs Jagdish Singh Tomar on 19 November, 2015
S.A.NO.646/2007 19-11-2015
Parties through their counsel. Learned counsel for the parties submit that dispute involves between the family members and the possibility of amicable settlement cannot be ruled out. List immediately after the ensuing winter vacation, as prayed for.
(Rohit Arya) Judge