Madhya Pradesh High Court
Smt. Gudiya vs Sanjay Sharma on 6 December, 2016
MA-64-2013
(SMT. GUDIYA Vs SANJAY SHARMA)
06-12-2016
Shri Anoop Tiwari, learned counsel for the appellants. Heard on I.A.No.3755/2016, an application to reduce the valuation of the appeal from Rs.5,30,000/- to Rs.2,00,000/-. The same is allowed.
Necessary correction be carried out within seven days. Court fee if not already paid, be paid within a period of fifteen days, failing which this appeal shall stand dismissed automatically without reference to the Court.
(VIVEK AGARWAL) JUDGE ms/-