Madhya Pradesh High Court
Parasram Mahar vs Duvru Borker on 22 April, 2022
Author: Anjuli Palo
Bench: Anjuli Palo
1
IN THE HIGH COURT OF MADHYA PRADESH
AT JABALPUR
SA No. 85 of 2009
(PARASRAM MAHAR Vs DUVRU BORKER AND OTHERS)
Dated : 22-04-2022
Shri Sanjay Sarwate, learned counsel for the appellant.
Shri Sanjay Jain, learned counsel for the respondent No.1.
None present for respondent No. 1(i) to (iii) though served. Shri Jain seeks time to file Vakalatnama on behalf of respondent No. 1(i) to
(iii).
As per the office report, respondent No. 1((iv) is unserved because correct address was not mentioned. Therefore, issue fresh notice to the respondent No. 1(iv) on payment of process fee within seven working days, by both the modes, on the correct address.
List the matter in the week commencing 13.06.2022.
(SMT. ANJULI PALO) JUDGE VD Signature Not Verified SAN Digitally signed by VARSHA DUBEY Date: 2022.04.25 12:29:45 IST