Madhya Pradesh High Court
Ravi Kumar Bajpai vs Smt. Renu Awasthi Bajpai on 8 October, 2014
M.Cr.C.No.15501/2014
M.Cr.C.No.14047/2013
8.10.2014 None for the parties.
Advocates are abstaining from their work
today.
It appears that vide order dated 29.11.2013,
notice was sent to the respondent but, it is not
served.
Let a fresh notice of the petition be issued to the respondent in compliance to order dated 29.11.2013.
Notice be sent by ordinary method as well as by RAD. PF within 10 working days.
Case be listed under same head after service of notice to the respondent.
(N.K.GUPTA) JUDGE Pushpendra