Madhya Pradesh High Court
Smt. Aarti Verma vs Sanjesh Verma on 17 March, 2023
Author: Maninder S. Bhatti
Bench: Maninder S. Bhatti
1 IN THE HIGH COURT OF MADHYA PRADESH AT JABALPUR MCC No. 2200 of 2022 (SMT. AARTI VERMA Vs SANJESH VERMA) Dated : 17-03-2023 Shri Vitthal Rao Jumre, learned counsel for the applicant.
Heard on IA No.2844/2023, which is an application for deletion in the memorandum of the application filed under Section 24 of C.P.C.
On due consideration, the same is allowed. Let necessary amendment be carried out within seven working days.
List thereafter.
(MANINDER S. BHATTI) JUDGE Astha Signature Not Verified Signed by: ASTHA SEN Signing time: 3/21/2023 6:21:17 PM