Madhya Pradesh High Court
Rohit Laddha vs The State Of Madhya Pradesh on 15 October, 2019
Author: Rohit Arya
Bench: Rohit Arya
1 MCRC-11085-2015
The High Court Of Madhya Pradesh
MCRC-11085-2015
(ROHIT LADDHA Vs THE STATE OF MADHYA PRADESH)
24
Indore, Dated : 15-10-2019
Ms Mehul Shukla, learned counsel for the applicant.
Heard on I.A. No. 8339/2019, an application for service of notice on
respondent no.2 through paper publication.
For the reasons stated in the application, the same is hereby allowed. Applicant is directed to pay fresh process fee for service of notice on respondent No.2 through paper publication in Hindi news paper having wide circulation at the given address by the said respondent and office is directed to handover the notice to the applicant for publication.
After publication of notice in the newspaper, the applicant is directed to place on record the proof of service of notice on affidavit alongwith copy of newspaper and also complete the other formalities.
List after eight weeks.
(ROHIT ARYA) JUDGE sh Digitally signed by SEHAR HASEEN Date: 17/10/2019 17:51:56