Madhya Pradesh High Court
Raj Kushwaha (Minor) vs Aman @ Vipul Agrawal on 27 January, 2016
MA-5-2016
(RAJ KUSHWAHA (MINOR) Vs AMAN @ VIPUL AGRAWAL)
27-01-2016
Shri Kapil Patwardhan, learned counsel for the appellant. Shri Patwardhan informs that he has filed I.A. No. 1281/16 for amendment.
The said I.A. is allowed. Necessary amendment be incorporated within seven days.
As prayed, list after four weeks.
(SUJOY PAUL) JUDGE