Madhya Pradesh High Court
Hukumchand vs Namdev on 21 February, 2017
FA-570-2016
(HUKUMCHAND Vs NAMDEV)
21-02-2017
Shri Ashish Shroti, learned counsel for the appellant.
Heard on I.A.No.16715/2016 which is an application for
exemption from service of notice on respondent/defendant no.2.
It is stated that despite the efforts made by the appellant the respondent no.2 had not been served. It is also stated that the respondent no.2 was exparte before the Court below.
Considering the same, the application is allowed. Learned counsel for the appellant is exempted from service notice on respondent no.2.
Also heard on I.A.No.10243/2016 which is an application under Order 41 Rule 5 of the CPC.
List this application for consideration in the next week.
(VIJAY KUMAR SHUKLA) JUDGE anu