Pawan Kumar Nayak vs Surendra Kumar Dubey
2023 Latest Caselaw 942 MP

Citation : 2023 Latest Caselaw 942 MP
Judgement Date : 16 January, 2023

Madhya Pradesh High Court

Pawan Kumar Nayak vs Surendra Kumar Dubey on 16 January, 2023

Author: Gurpal Singh Ahluwalia

                                                               1
                                        IN THE HIGH COURT OF MADHYA PRADESH
                                                     AT JABALPUR
                                                         MP No. 170 of 2023
                                         (PAWAN KUMAR NAYAK Vs SURENDRA KUMAR DUBEY AND OTHERS)

                           Dated : 16-01-2023
                                 Shri Siddharth Gulatee - Advocate for the petitioner.

                                 Issue notice to the respondents on payment of process fee by registered

as well as ordinary mode.

The notices are made returnable within a period of three weeks. In addition, the petitioner is also permitted to serve the

respondents/judgment debtors by humdast mode.

Accordingly, on payment of process fee within a period of three working days, the office is directed to prepare the humdast notice and hand it over to the counsel for the petitioner.

The petitioner is directed to submit the acknowledgment of receipt of notice alongwith an affidavit of service.

List this case in week commencing 13.02.2023.

(G.S. AHLUWALIA) JUDGE

Signature Not Verified Signed by: VARSHA CHOURASIYA Signing time: 18-01-2023 18:31:34