Madhya Pradesh High Court
Smt. Janki Bai vs Smt. Snehlata Shrivastava (Lic Agent) on 4 August, 2015
MCC-1220-2015
(SMT. JANKI BAI Vs SMT. SNEHLATA SHRIVASTAVA (LIC AGENT))
04-08-2015
Shri Pradeep Naveriya, learned counsel for the
applicant.
Heard learned counsel for the applicant on I.A. No.
8166/15 i.e. an application for bringing
the legal representative of the applicant
Smt. Janki Bai on record.
On due consideration, the aforesaid application is
allowed.
Learned counsel for the appellant is permitted to
incorporate the amendment in the
petition within a period of seven days.
Learned counsel appearing on behalf of the
respondents prays for two weeks time to
file reply to the I.A. No. 5795/15. Prayer is allowed. List the matter after two weeks.
(VANDANA KASREKAR) JUDGE