Madhya Pradesh High Court
Vishndas Parwani vs Shishir Khare on 6 March, 2017
MCRC-15044-2016
(VISHNDAS PARWANI Vs SHISHIR KHARE)
06-03-2017
Shri Sankalp Kochar, learned counsel for the petitioner. Counsel for the petitioner submits that he has removed the default.
Considered I.A No.17738/2016 and 21400/2016. Both applications are regarding exemption of filing typed copies of documents and type copy of hand written documents.
Considered that the photocopies are legible. Both the I.A nos.17738/2016 and 21400/2016 are allowed.
Office is directed to list the case after one week.
(SUSHIL KUMAR PALO) JUDGE Prar