Madhya Pradesh High Court
Matadeen @ Mata Prasad Tiwari vs Parimal on 15 November, 2016
1 CRR. No.713/2016
15/11/2016
Shri Dharmendra Rishishwar, learned counsel for
the petitioner submits that his application for impleading
respondents No.4 and 5 has earlier been allowed vide
order dated 03/11/2016 but the same could not be effected within three working days.
He seeks further three days' time to do the needful. Time granted.
Learned counsel for the petitioner is directed to cause necessary amendment in the cause title within three working days.
List thereafter.
(Anand Pathak) Judge vc