Smt. Sunilathrough Power Of ... vs Smt. Nirmla Bai
2022 Latest Caselaw 2240 MP

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                                            The High Court Of Madhya Pradesh
                                                      MP No. 770 of 2022
                                 (SMT. SUNILATHROUGH POWER OF ATTORNEY HOLDER SHRI AMIT RAGHUVANSHI Vs SMT. NIRMLA BAI
                                                                     AND OTHERS)

                                Indore, Dated : 17-02-2022
                                        Shri Raghvendra Singh Raghuvanshi, learned counsel for the petitioner.

                                        Learned counsel for the petitioner prays for and is granted 3 days time to file
                                amendment application for impleading the purchaser pendete lite as respondent to

the petition.

List in the next week.

Till next date of hearing, the Court below is directed not to pronounce judgment in the matter.

C.C. as per rules today.

(PRANAY VERMA) JUDGE

Aiyer

Signature Not Verified SAN

Digitally signed by JAGDISHAN AIYER Date: 2022.02.17 12:17:28 IST