Section 43 in High Court of Madhya Pradesh Rules, 2008
43.
The cause title of every memorandum of appeal, petition or application shall contain-(1)the name, description and address with police station of each appellant, petitioner or applicant;(2)the name, description and address with police station of each person who is proposed to be made the opposite party;(3)the status (whether prosecution, complainant, applicant, accused or non-applicant etc.) of the parties in the Court of first instance.
