Madhya Pradesh High Court
V.E. Commercial Vehicles Ltd. Thr. J.S. ... vs Grand Motors Sales And Services ... on 23 April, 2019
HIGH COURT OF MADHYA PRADESH
AC No.16/19
Indore, Dated: 23/04/2019
Applicant through counsel.
As per office report, respondent is unserved.
Learned counsel for the applicant is granted a week's time to take fresh steps for service of notice on the unserved respondent.
List on 16/05/2019.
(Prakash Shrivastava) Judge krjoshi Digitally signed by KHEMRAJ JOSHI Date: 23/04/2019 18:01:06