Madhya Pradesh High Court
Binni Bai vs Malgujar on 20 June, 2018
THE HIGH COURT OF MADHYA PRADESH
SA.280.2014
Binni Bai
Vs.
Malgujar and others
Gwalior, 20.06.2018
Shri R.P. Rathi, learned counsel for the
appellant.
Shri S.K. Shrivastava, learned counsel for
respondent No.1.
Shri Praveen Newaskar, learned Government Advocate, for the respondent/State.
I.A.No.2621/18, an application for amendment in the address of proposed legal representative No.5 of respondent No.4 is considered and allowed.
Let correction in the address be carried out within a period of three days.
Notice on legal representative No.5 of respondent no.4 has returned unserved with an endorsement that the noticee stays at Indore.
Let steps be taken by the appellant for service of notice on proposed legal representative No.5 of respondent No.4.
Process fee by registered acknowledgment due post within a period of seven days. Notice be made returnable within four weeks.
(Sanjay Yadav) Judge pd Digitally signed by PAWAN DHARKAR Date: 2018.06.20 17:45:38 -07'00'