Madhya Pradesh High Court
Ujjwal Singh vs Methodist Church In India on 25 August, 2022
Author: Vivek Agarwal
Bench: Vivek Agarwal
1 IN THE HIGH COURT OF MADHYA PRADESH AT JABALPUR MP No. 3710 of 2022 (UJJWAL SINGH Vs METHODIST CHURCH IN INDIA) Dated : 25-08-2022 Shri Atul Anand Awasthy, learned Senior Counsel assisted by Shri Abhay Tiwari, learned counsel for the petitioner.
Only issue raised in this miscellaneous petition is that learned trial Court proceeded ex-parte against the present petitioner, without serving notice on the present petitioner. This aspect can be ascertained from the record of the trial Court.
Let record of the trial Court be called for. List this case on 14.09.2022.
Registry is directed to delete name of Shri Atul Anand Awasthy from the cause list as he has been designated as Senior Advocate and it is against the ethics prescribed by the Bar council to mention name of a Senior Advocate in the cause list.
(VIVEK AGARWAL) JUDGE pp Signature Not Verified SAN Digitally signed by PUSHPENDRA PATEL Date: 2022.08.25 17:31:55 IST