Madhya Pradesh High Court
Paru Singh vs Vikram Singh on 27 November, 2014
S.A. No. 192 of 2008
27.11.2014
Shri Amit Nagpal, learned counsel for the appellants.
None for respondent nos. 1 and 2, although represented
through duly engaged counsel.
Respondent nos. 3 and 4 are still unserved. Shri Amit Sharma, learned PL for respondent no.5. Issue fresh notice as directed earlier, returnable within three months to the respondent nos. 3 and 4.
Necessary steps alongwith requisites of registered post in this regard be taken within seven days, failing which this appeal shall stand dismissed automatically without further reference to the Bench.
The case be listed alongwith the record of S.A. No. 191/2008 on the date which is so mentioned on the aforesaid notices.
The interim order passed earlier is hereby continued till next hearing of this appeal.
( U.C. Maheshwari ) Judge bks