Madhya Pradesh High Court
Sendhwa Club Sendhwa vs State Of M.P. Through Department Of ... on 14 February, 2020
Author: Vivek Rusia
Bench: Vivek Rusia
1 WP-2455-2020
The High Court Of Madhya Pradesh
WP-2455-2020
(SENDHWA CLUB SENDHWA AND OTHERS Vs STATE OF M.P. THROUGH DEPARTMENT OF REVENUE
AND OTHERS)
1
Indore, Dated : 14-02-2020
Shri Aniket Naik, learned counsel for the Petitioner.
On payment of P.F. within 3 days, issue notice to the respondents
returnable within four weeks.
(VIVEK RUSIA) JUDGE Alok Digitally signed by Alok Gargav Date: 2020.02.15 12:27:59 +05'30'