Madhya Pradesh High Court
Mathura Prasad Tiwari vs Sonelal & Ors on 13 May, 2016
MA-3075-2004
(MATHURA PRASAD TIWARI Vs SONELAL & ORS)
13-05-2016
Shri Pradyman Pare, learned counsel for the appellant.
Shri R.K. Jain, learned counsel for the respondent No. 3.
Considered I.A. No. 14427/2015, an application for dispensing the service of notice to respondent No. 1 who remained ex-parte before the learned Tribunal.
At paragraph 4 of the award, it is shown that Sonelal remained absent and, hence, the Tribunal remained ex-parte against him. Keeping in view the same, I.A. No. 14427/2015 under Order 41 Rule 14 (4) of C.P.C is allowed. The service of notice to respondent No. 1 is dispensed with at the risk of the appellant.
(SUSHIL KUMAR PALO) JUDGE