Madhya Pradesh High Court
Sevendra Kumar Jain vs Mahendra Kumar Jain on 8 May, 2012
M.Cr.C.N0.6564/2007 08.05.2012 Shri Sanjay Jain, learned counsel for the applicant. Heard. Issue fresh notice to the respondent on correct and
present address, to be furnished by the applicant. Process fee be paid within a week. Notice be made returnable within six weeks. (Smt.Vimla Jain) Judge HS