Madhya Pradesh High Court
S.C. Varma vs Sanjeev Pandit on 1 December, 2016
CR-357-2013
(S.C. VARMA Vs SANJEEV PANDIT)
01-12-2016
Shri Avinash Zargar,learned counsel for the applicant.
Shri Vijay Kumar Pandey, learned Panel Lawyer, for
respondent no.2/State.
It appears that respondent no.1 is not duly represented by the counsel.
Therefore, a fresh notice be issued to respondent no.1 on payment of process fee within a week both by ordinary as well as RAD mode.
The notices shall be made returnable within 6 weeks. List the matter thereafter.
(ANURAG SHRIVASTAVA) JUDGE TG /-