Madhya Pradesh High Court
Central Bank Of India vs M/S Khalsa Tiles Industries Naitra on 20 December, 2014
F.A.No.438/2012
1
20/12/2014
Service of notice on the respondent has not been effected.
Service report is also not available on record.
Office to place on record the service report with regard to all the respondents and, thereafter, list the matter for further orders.
(Rajendra Menon) (C.V.Sirpurkar)
Judge Judge
nd