Madhya Pradesh High Court
Union Of India vs Deced. Balmukund Thru. Lrs. ... on 25 October, 2016
-1-
First Appeal No.163/2016
25/10/2016
Appellant through the counsel.
Respondents have been served.
The appeal is admitted for final hearing. List the same in due course. Order dated 10/05/2016 is made hereby made absolute.
Office to requisition the record of the Court below.
(S. C. SHARMA) JUDGE Tej