Madhya Pradesh High Court
Smt. Shahjahan Begum vs Smt. Bibbi Begum on 1 May, 2023
Author: Milind Ramesh Phadke
Bench: Milind Ramesh Phadke
1
IN THE HIGH COURT OF MADHYA PRADESH
AT GWALIOR
WP No. 5108 of 2017
(SMT. SHAHJAHAN BEGUM Vs SMT. BIBBI BEGUM AND OTHERS)
Dated : 01-05-2023
None for the petitioner.
A s per the office report, the notices which were issued to the legal
representatives of respondent no.1, so far as have been received unserved for
three LRs.
Office is directed to issue fresh notices with regard to LRs 1(A) to (C) o n payment of process fee by RAD as well as ordinary mode within four working days, returnable within four weeks.
IR, if any, shall remain continued till the next date of hearing. List the matter after service of notice.
(MILIND RAMESH PHADKE) JUDGE pwn* Signature Not Verified Signed by: PAWAN KUMAR Signing time: 02-05-2023 07:05:07 PM