Madhya Pradesh High Court
Narayanrao vs Raghunathrao Maratha(Dead) on 24 June, 2015
CR.65.2009
24.06.2015
Shri R.P. Gupta, Advocate, for the petitioner.
Shri D.D. Bansal, Advocate, for respondents
No.1(a) and respondent No.2.
None for respondent No.1(c) even after service. On payment of process fee within seven working days, notice for admission be issued to respondent no.1(b) by ordinary mode as well as RAD.
List this case after service of notice.
(B.D. Rathi) Judge pd