Madhya Pradesh High Court
Ashaskiya Mahaveer Vidhya Mandir ... vs The State Of Madhya Pradesh Thr on 23 June, 2016
W.P.4232/2016
23.06.2016
Shri M.P.S. Raghuvanshi, learned counsel for the
petitioner undertakes to serve the respondents by Dasti
Mode. In case requisites are furnished in this regard, office is directed to supply copy of hum-dust notice to learned counsel for the petitioner.
Let the writ petition be listed for consideration of prayer for interim relief on 4th July, 2016.
(Alok Aradhe) (Anand Pathak)
Judge Judge
AKS