Madhya Pradesh High Court
Shri Mahila Griha Udoyg Lijjat Papad vs The State Of Madhya Pradesh on 6 February, 2019
1 MCRC-36317-2018
The High Court Of Madhya Pradesh
MCRC-36317-2018
(SHRI MAHILA GRIHA UDOYG LIJJAT PAPAD Vs THE STATE OF MADHYA PRADESH)
6
Jabalpur, Dated : 06-02-2019
None for the petitioner.
Shri B.K. Kushwaha, learned Panel Lawyer for the respondent-State.
Adjourned.
List the matter after two weeks.
(RAJENDRA KUMAR SRIVASTAVA) JUDGE A.Praj.
Digitally signed by ASHWANI PRAJAPATI Date: 07/02/2019 10:32:01