Madhya Pradesh High Court
R.S.Jaiswal vs Madhya Pradesh State Eleectricity ... on 6 January, 2015
Civil Revision No.572/2005
6.1.2015
Shri S. K. Rao, Senior Advocate with Shri Shrawan
Rao, counsel for the applicant.
Shri Vivekanand Awasthy, counsel for the
respondent.
Learned counsel for the respondent submits that he has not received the copy of the impugned order etc. along with the memo of civil revision.
After perusal of the order dated 2.4.2014, it appears that a bi-parte order was passed by the single Bench of this Court and therefore when no objection was taken on 2.4.2014, it cannot be said that the respondent did not receive the copy of the impugned order along with the memo of civil revision.
Today the matter is listed for consideration of IA. No.12489/2014, an application for taking documents on record.
By the present application the applicant has filed the copy of reply given by the plaintiff under Order 7 Rule 11 of C.P.C and various pleadings. Those documents are necessary to consider the nature of the case and therefore, such documents are taken on record.
Case be listed for admission in the week commencing 19.1.2015.
(N.K. Gupta) Judge bina