Mohd.Zaki Khan vs Smt.Bhoori Bai & Ors.
2023 Latest Caselaw 6149 MP

                                                              1
                                       IN THE HIGH COURT OF MADHYA PRADESH
                                                    AT JABALPUR
                                                         SA No. 610 of 1999
                                                (MOHD.ZAKI KHAN Vs SMT.BHOORI BAI & ORS.)

                          Dated : 17-04-2023
                                  None for appellant.

                                  Mr. Saket Malik - Advocate for respondents.

By order dated 21.11.2022, SPC was issued to the respondent no.1. The registered letter has been received back on the ground that name of the society and the phone number is not mentioned.

The SPC was sent to Bhuri Bai at the address of Mohalla Kalarpura, Behind S.P. Office, Tahsil and District-Sehore (M.P.). In the cause-title of the impugned judgment and decree it is clear that the address of the respondent no.1 was also mentioned as Kalarpura Sehore (M.P.). The respondent no.1 was represented by her counsel before the First Appellate Court. Thus, it is clear that the respondent no.1 has tried to avoid the service of SPC. Accordingly, she is treated to be served.

List this matter on 24.04.2023 under the heading of Direction Matters.

(G.S. AHLUWALIA) JUDGE

julie

Signature Not Verified Signed by: JULIE SINGH Signing time: 4/20/2023 12:21:02 PM