Madhya Pradesh High Court
Parwati vs Shiv Prasad on 10 April, 2015
FA-231-2006
(PARWATI Vs SHIV PRASAD)
10-04-2015
At the request of learned counsel for the appellant, 2 weeks' time is granted to file an appropriate application for
bringing on record the legal representatives of the respondent No.3.
(SHANTANU KEMKAR) JUDGE