ARUNA SHARMA Vs. JAI PRAKASH SHARMA

JUDGEMENT

(1.) Shri P.K.Mishra, counsel for appellant. None for respondent,though served and represented. It appears that none is appearingfor respondent since last several dates of hearing.

(2.) In view of aforesaid, we direct appellant to serveI.A.No.8955/2011 on the respondent.

(3.) It is submitted by Shri Mishra that respondent is not acceptingthe aforesaid application and is avoiding service of thisapplication. It is further submitted by Shri Mishra that before theAdditional District Judge, Nagod, Satna another matter between theparties is pending in respect of custody of minor child and theappellant be permitted to serve the respondent in that case on adate fixed by the trial Court in that case.