Madhya Pradesh High Court
Smt. Nirmala Devi Gupta vs Sanjeev Kumar Gupta on 13 August, 2014
M.A.
No.1995/2009
13.8.2014
None
for the appellant.
Respondent
through the counsel.
Appeal has already been admitted, therefore, no further orders on admission are required.
List the appeal for final hearing in due course.
(Prakash Shrivastava) Judge PK