Madhya Pradesh High Court
Kishore Singhane vs Adityanath Mishra on 28 January, 2016
WP-12261-2015
(KISHORE SINGHANE Vs ADITYANATH MISHRA)
28-01-2016
Office is directed to submit the service report with regard to
service of notice on respondent no.1.
Let the writ petition be listed as soon as respondent no.1 is served.
Ad-interim order passed on earlier occasion shall continue till the next date of hearing.
(ALOK ARADHE) JUDGE