Madhya Pradesh High Court
Goyal Exports And Import House Through ... vs Virendra on 31 July, 2019
1 MCRC-31778-2019
The High Court Of Madhya Pradesh
MCRC-31778-2019
(GOYAL EXPORTS AND IMPORT HOUSE THROUGH SHRI PANKAJ GOYAL Vs VIRENDRA)
1
Indore, Dated : 31-07-2019
Shri D.S. Patel, learned counsel for the applicant.
On payment of P.F.within three working days, notice be issued to the
respondent. Notice be made returnable within two weeks.
In addition, learned counsel for the applicant prays that he be permitted to serve respondent by way of Humdust notice.
Prayer is accepted.
Office is directed to hand over the humdust notice to the applicant for service.
(S.K. AWASTHI) JUDGE Praveen Digitally signed by PRAVEEN KUMAR NAYAK Date: 2019.08.05 09:57:17 -12'00'