Madhya Pradesh High Court
Smt. Supriya Kathane vs Lal Singh(D)Th.Lrs. Smt.Tulsi Bai on 9 May, 2016
MA-2110-2008
(SMT. SUPRIYA KATHANE Vs LAL SINGH(D)TH.LRS. SMT.TULSI BAI)
09-05-2016
Shri R.K. Sanghi, learned counsel for the applicant.
Shri Harmeet Ruprah, learned counsel for the non-
applicant.
Heard on I.A. No. 5816/16 for dispensing with service on
the respondents No. 1 (a), (b), (c) and 4.
As the aforesaid respondents were ex-parte before the learned claims Tribunal therefore, there are no need to issue notice to them.
Accordingly, the I.A. is allowed and service of notice on respondents No. 1 (a), (b), (c) and 4 is dispensed with. Case be listed for final hearing in due course.
(J. P. GUPTA) JUDGE