Madhya Pradesh High Court
Vikram Singh vs Vijaypal Sharma on 22 April, 2016
1
M.A. No. 1255/2009
22.04.2016
Shri Arvind Mangal, learned counsel for the appellant.
Shri. R.V. Sharma, learned counsel for the respondent
No.2.
Notice issued to the respondent No.1 received back unserved for want of correct address.
Learned counsel for the appellant is directed to pay fresh process fee within seven working days along with correct address of respondent No.1 and notice be issued to the respondent No. 1.
Service by both modes i.e. R.A.D as well as ordinary mode, which shall be returnable within four weeks.
(Sushil Kumar Gupta) Judge Aman