Kunti Bai vs Chandrabhan
2022 Latest Caselaw 12357 MP

IN THE HIGH COURT OF MADHYA PRADESH AT JABALPUR MP No. 4151 of 2022 (KUNTI BAI AND OTHERS Vs CHANDRABHAN AND OTHERS)

Dated : 15-09-2022 Shri Jaideep Sirpurkar, learned counsel for the petitioners has not come

prepared with the judgment(s) o the issue that a family partition requires registration or not.

He prays for time to do the needful. On his request, the case is adjourned for four weeks. Smt.Swati Aseem George, learned Panel Lawyer appears for the State.

(VIVEK AGARWAL) JUDGE

amit

Signature Not Verified SAN

Digitally signed by AMIT JAIN Date: 2022.09.15 20:03:47 IST