Citation : 2024 Latest Caselaw 14886 MP
Judgement Date : 17 May, 2024
IN THE HIGH COURT OF MADHYA PRADESH AT INDORE SA No. 396 of 2019 (MEHMOOD ALI Vs RAEESA BEE AND OTHERS)
Dated : 17-05-2024 Ms. Sumanlata Tamrakar, learned counsel for the appellant.
Upon perusal of the record it was found that the appellant filed certified copy of the judgment of Trial Court on 11/2/2019 with list of documents in which at serial No.4 judgment of the Trial Court was mentioned but it was not attached with the file.
Registry is directed to examine the same and to attach the said document with file.
List after ensuing summer vacation.
(HIRDESH) JUDGE
PK
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