Madhya Pradesh High Court
Surendra Kumar Tiwari vs Rajendra Kumar Tiwari on 21 November, 2016
FA-1015-2012
(SURENDRA KUMAR TIWARI Vs RAJENDRA KUMAR TIWARI)
21-11-2016
Smt. Rama Shrivastava, counsel for the appellant. Heard on I.A. No.14990/2016, an application under Order 22 Rule 4 of the CPC.
For the reasons mentioned in the application, the same is allowed.
Necessary amendment be incorporated within seven days in the memo of appeal.
(SMT. ANJULI PALO) JUDGE pn