Madhya Pradesh High Court
Parimal Singh Tomar vs Sher Singh on 14 June, 2016
M.A.No.1484/2011 1
14.06.2016
Parties through their counsel.
I.A.No.1859/2016 is an application under Order 41 Rule
14 (4) of CPC for dispensing with the service of respondent
No.1.
Learned counsel for the appellant submits that respondent No.1 remained ex-parte before the Trial Court and appellant was unable to effect the service on respondent No.1 at this juncture.
On the risk, cost and consequences of the appellant, this application is allowed.
This appeal has already been admitted, therefore, list this case for hearing in due course.
(Anand Pathak) Judge bj/-