Madhya Pradesh High Court
Smt. Asha Yadav vs Somendra Pratap Singh Tomar on 2 July, 2018
1 MP-2637-2018
The High Court Of Madhya Pradesh
MP-2637-2018
(SMT. ASHA YADAV Vs SOMENDRA PRATAP SINGH TOMAR)
2
Gwalior, Dated : 02-07-2018
Shri Manas Dubey, learned counsel for the petitioner.
Issue notice to the respondents by Registered Post AD on payment
of process fee within three days, if not already paid, returnable in three weeks. In addition petitioner is permitted to serve the respondents Hamdast through the process of Court of 17th Additional District Judge, Gwalior.
In the meanwhile, proceedings before the trial court in Civil Suit No. 4B/2014 shall remain stayed.
List this case on 25.07.2018. C.C. as per rules.
(VIVEK AGARWAL) JUDGE shanu* SHANU RAIKWAR 2018.07.02 17:33:11 +05'30' 11.0.8