Madhya Pradesh High Court
Gujrat Saw Mill vs Appelate Authority on 29 January, 2018
THE HIGH COURT OF MADHYA PRADESH
WP-1755-2018
(GUJRAT SAW MILL Vs APPELATE AUTHORITY)
1
Jabalpur, Dated : 29-01-2018
Shri S.P.Mishra, learned counsel for the petitioner.
Let notices be issued to the respondents on payment of process
fee within a period of one week.
Notices be made returnable within four weeks. List thereafter.
(MISS VANDANA KASREKAR) JUDGE manju