Madhya Pradesh High Court
Ms. Baba Manipuri Construction Company ... vs The State Of Madhya Pradesh on 2 February, 2018
THE HIGH COURT OF MADHYA PRADESH
WP-17483-2017
(MS. BABA MANIPURI CONSTRUCTION COMPANY THR. Vs THE STATE OF MADHYA PRADESH)
3
Gwalior, Dated : 02-02-2018
Shri H.K.Shukla, learned counsel for the petitioner.
Shri Raghavendra Dixit, learned Government Advocate for the
respondent No.1/State.
There is no report of service of notice to respondents No. 2 & 3. Let steps be taken by the petitioner for service of notice to respondents No. 2 and 3 on the correct and complete address on payment of process fee by registered AD post within seven days. Notice be made returnable within four weeks. In addition, Dasti is permitted. Meanwhile, respondent No.1 is at liberty to file reply.
(SANJAY YADAV) (ASHOK KUMAR JOSHI)
JUDGE JUDGE
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