Madhya Pradesh High Court
State Bank Of India vs M/S Mid India Corp on 5 October, 2012
1 F.A. No.335/2006
F.A.NO.335/2006
05.10.2012
Shri Sanjay Agrawal, learned counsel for the
appellant.
I. A. No.10128/2008, is an application under
Order 5 Rule 20 of the Code of Civil Procedure, 1908;
whereby appellant seeks leave of this Court to serve
notice on respondents No.1 and 2 by publication in
daily newspaper Dainik Bhaskar published from Jabalpur and having its circulation in District Jabalpur, where the respondents no.1 and 2 are last reported to have resided.
After due consideration the application is allowed.
Let the requisites be paid within 7 days and after publication of notice and summons in the daily newspaper the copy of the same along with affidavit be filed.
I. A. No. 10128/2008, is accordingly disposed of. Certified copy as per rules.
(AJIT SINGH) (SANJAY YADAV) JUDGE JUDGE Loretta