Madhya Pradesh High Court
Ramdas & Ors. vs Kamlee Bai & Ors. on 11 November, 2014
First Appeal No.496/1999
11.11.2014 None for the appellants.
None for the respondents.
Heard on I.A.No.2210/2004, an application for urgent hearing.
In absence of the learned counsel for the appellants, it appears that the appellants do not want to prosecute the present application.
Consequently, I.A.No.2210/2004 is hereby dismissed.
Case be listed for final hearing in due course.
(N.K.GUPTA) JUDGE Pushpendra