Madhya Pradesh High Court
Dharmveer Singh Tomar vs Ramraj Singh Tomar on 27 April, 2016
MCRC No. 1826/2011 1 27.04.2016 Shri Subhendu Singh Chauhan, learned counsel for the petitioner.
As prayed by learned counsel for the petitioner, again two weeks' time is granted to remove the default, failing which, this petition shall stand dismissed without reference to the Court If it survives, list ensuing summer vacation, 2016.
(M.K. Mudgal)
(alok) Judge