Madhya Pradesh High Court
Diwan Singh vs Bhaiyalal on 30 January, 2017
WP-6113-2010
(DIWAN SINGH Vs BHAIYALAL)
30-01-2017
None for the petitioner.
Shri Rinkesh Goyal, learned counsel for the respondent
No.1.
Despite several opportunities being afforded viz. 26.7.2016, 6.9.2016, 16.12.2016, so far petitioner has not taken steps to verify about the status of respondent No.2 as he remained unserved. Writ Petition is of the year 2010. Further one week's time is granted to comply with the order passed on 26.7.2016, failing which writ petition shall stand dismissed without further reference to the court.
(ROHIT ARYA) JUDGE SP