Madhya Pradesh High Court
Noor Mohammad vs Farjand Ali on 23 November, 2016
SA-8-2008 (NOOR MOHAMMAD Vs FARJAND ALI) 23-11-2016 Appellants through their counsel. Three weeks' time, as prayed for, is granted to move an appropriate application for bringing the LRs of respondent no.1
on record. List after three weeks. (ROHIT ARYA) JUDGE (and)