Madhya Pradesh High Court
Ratanlal vs M/S Megha Engineering And Infra ... on 4 May, 2018
THE HIGH COURT OF MADHYA PRADESH
MA-1277-2016
(RATANLAL Vs M/S MEGHA ENGINEERING AND INFRA STRUCTURE LTD HYDERABAD)
4
Indore, Dated : 04-05-2018
Shri Manish Jain, learned counsel for the appellant.
Shri Shyam Patidar, learned counsel for the Respondent No.1.
Heard on IA No.3015/2018, an application under Order V Rule 17 and 20 of CPC for service of notice to Respondent No.4 by way of sh affixture.
e Considering the averments mentioned in the application, the ad same is allowed.
Pr Necessary steps be taken within ten days. IA No.3015/2018 stands disposed of.
a hy ad (VIVEK RUSIA) M JUDGE of rt ou (AKS) C Digitally signed by Anl Kumar Sharma h Date: 2018.05.04 18:53:15 +05'30' ig H