Madhya Pradesh High Court
Sunil Kumar Pathak vs Ram Gopal Yadav on 18 October, 2016
AC-33-2010
(SUNIL KUMAR PATHAK Vs RAM GOPAL YADAV)
18-10-2016
Shri B.K. Upadhyay, learned counsel for the applicant.
None for the respondent even in the pass over round.
I.A. No.10016/12 for bringing L.Rs. of respondent on record is taken up.
There is nobody to oppose the said I.A., accordingly the said I.A. is allowed. Necessary corrections be made within seven working days.
Fresh P.F. be paid for newly added respondents. On payment of P.F., notices be issued to the newly added respondents.
Notices be made returnable within four weeks. List thereafter.
(SUJOY PAUL) JUDGE mohsin