Madhya Pradesh High Court
In Reference vs Ravi M.K. Vyas on 5 October, 2017
CONCR-4-2017
(IN REFERENCE Vs RAVI M.K. VYAS)
05-10-2017
In compliance of the order dated
21.08.2017, office had sent show cause notice
by registered post to the respondent that notice
has been returned unserved with the endorsement that the addressee not available in the given address.
Office is, therefore, now directed to issue notice through District Judge, Jabalpur for service of notice by ordinary way on the respondent within four weeks. List the matter after service is complete on the respondent.
(S.K. SETH) (SMT. ANJULI PALO) JUDGE JUDGE mn