Madhya Pradesh High Court
Motilal Pasi vs Ramavtar Kotwar on 25 August, 2015
SA-451-2007
(MOTILAL PASI Vs RAMAVTAR KOTWAR)
25-08-2015
Shri Y.P. Sharma, learned counsel for the appellant.
I.A. No. 10836/2008. This is an application under Order 22 Rule
4 for bringing on record L.Rs of the deceased respondent,
Ramawtar Kotwar.
Service has been effected on all the proposed L.Rs. Application allowed.
Let necessary corrections be carried out within two weeks. List the matter after four weeks.
(MOOL CHAND GARG) JUDGE