Madhya Pradesh High Court
Sachin Jain vs Rohini Jain on 14 May, 2015
M.Cr.C. No. 6600/2014
14/05/2015
Shri Sandeep Kulshrestha, Advocate for the
petitioners.
None for the respondent.
On payment of process fee within seven working days, notice be issued for admission to respondent by both the modes i.e. ordinary as well as RAD.
List this case after service of notice for admission.
(B.D. Rathi) Judge Prachi*