Madhya Pradesh High Court
Prakash Chandra vs Seth Govinddas (D) Lr'S Smt.Basanti Bai on 17 September, 2014
MA No. 1487/2009
17.09.2014
Shri Sanjay Sarvate, learned counsel for the appellants.
He is heard on IA No. 11150/09, appellants' application for
amendment in the appeal memo whereby he wants to implead some
additional respondents in the matter as respondent no. 13 to 17.
Having heard, perused the same, for the reasons stated in it, subject to objection of other side on their appearance, this IA is allowed and the appellants' counsel is directed to carry out the necessary correction in the appeal memo within ten days.
Subject to such correction, this matter be listed for admission and consideration of stay application.
(U. C. Maheshwari) Judge bks