Madhya Pradesh High Court
Suresh Pachouri vs Shri Surendra Patwa on 10 July, 2019
HIGH COURT OF MADHYA PRADESH
E.P. No. 22/2019
Jabalpur, Dated : 10.07.2019
Shri Samresh Katare, learned counsel for the applicant.
Report with regard service of summons shows that the summons
has not been served on the respondent and it is served on his Personal
Assistant. There is no record that he is entitled to receive the summons or authorized agent of the respondent, therefore, the service is erroneous.
It is directed that fresh summons be issued to the respondent and report also be called from the concerned District Judge that under what circumstances the erroneous report has been sent to this court and take disciplinary action against the erring officers.
The office is directed to issue fresh summons on the basis of previous P.F. List on 29.8.2019.
(J.P. GUPTA) JUDGE VKV/-
Digitally signed by VINAY KUMAR VERMA Date: 2019.07.10 06:12:16 -07'00'