Madhya Pradesh High Court
In Reference vs Ravi M.K. Vyas on 21 December, 2017
THE HIGH COURT OF MADHYA PRADESH CONCR-4-2017 (IN REFERENCE Vs RAVI M.K. VYAS) Jabalpur, Dated : 21-12-2017 Shri Ravi Vyas, Contemner is present in person. The various attempts made to serve the notice has proved unfruitful as whenever the process server has went to the house of the applicant/contemner, it was reported that he is out of station and, therefore, notice could not be served. When today the case was listed along with connected matters, we tried to serve him the notice, he flatly refused to accept the notice along with other documents stating that there is no provision to serve him notice in the Court and notice should be sent to him at his home address as provided in the Cr.P.C. and if he does not accept the notice then there are other remedies like issuance of bailable warrant of arrest or non-bailable warrant of arrest. He further stated that his mobile number may be noted so that SMS may be sent to him for his appearance. It may also be noted that notice of the contempt petition was served by affixture in the presence of his junior Shri Kamlesh Singh Rajput.
In sum and substance of this is that he refused to accept the notice when we tendered and requested him to accept the notice because he is facing the contempt case.
In view of this, we deem it proper to hold that the service of the notice is duly effected . The contemner may file reply before the next date of hearing.
The case be listed in the month of January, 2018 along with other case for hearing at motion stage at the top of list.
(S.K. SETH) (RAJEEV KUMAR DUBEY)
JUDGE JUDGE
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