Madhya Pradesh High Court
Arun Kumar Upadhyay vs Smt. Shiva Raj Kali on 9 October, 2017
THE HIGH COURT OF MADHYA PRADESH
MCRC-8080-2012
(ARUN KUMAR UPADHYAY Vs SMT. SHIVA RAJ KALI)
Order Number : 2
Jabalpur, Dated : 09-10-2017
Shri S.P. Mishra, learned counsel for the petitioner.
Respondents are yet to be served despite orders
dated 26/08/2016, 02/09/2016 and 24/10/2016.
Petitioner has failed to deposit the process fee for securing the presence of the respondents.
On payment of P.F. within six working days, let notice be issued to the respondents by ordinary as well as RAD mode, returnable in four weeks, failing which the petition would render dismissed without reference to the Bench.
List the matter after four weeks.
(SUSHIL KUMAR PALO) JUDGE RS