Madhya Pradesh High Court
Sheikh Akram vs Armana Bee W/O Shekh Akram on 10 March, 2022
Author: Anjuli Palo
Bench: Anjuli Palo
1
The High Court Of Madhya Pradesh
CRR No. 2444 of 2020
(SHEIKH AKRAM Vs ARMANA BEE W/O SHEKH AKRAM)
Jabalpur, Dated : 10-03-2022
Shri Ahadullah Usmani, counsel for the applicant.
Looking to the previous service report, let fresh notice be issued to the
respondent on both the addresses given before the trial Court in proceeding under
Section 12 of the Domestic Violence Act on payment of process fees within three working days.
It is also directed that on payment of process fees within 3 days, let notice be issued to the respondent by Special Process Server through First Additional Session Judge, Ashta, District Sehore (MP) for ensuring effective service of notice on the said respondent.
Service report in this regard be produced before the next date of hearing. List after four weeks.
(SMT. ANJULI PALO) JUDGE vidya Digitally signed by SREEVIDYA Date: 2022.03.10 16:56:16 +05'30'