Madhya Pradesh High Court
Vinay Kumar vs Smt. Durga And Anr. on 19 October, 2015
-1-
CRR NO.989/12
19.10.2015:
Shri A.S. Rathore, learned counsel
for the applicant.
It appears that petition was
dismissed for want of prosecution vide
order dated 17.02.2014, however, the
same was restored back vide order dated
09.10.2014 and no notice has been
issued to the respondent after
restoration.
Issue notice to the respondents by ordinary as well as RAD mode. P.F within 7 days.
(D.K. PALIWAL) JUDGE hk/