Madhya Pradesh High Court
Nagendra Singh Gaharwar vs Manmohan Agrawal Chief Editor ... on 30 July, 2015
MCRC-4891-2014
(NAGENDRA SINGH GAHARWAR Vs MANMOHAN AGRAWAL CHIEF EDITOR PUBLISHER AND
PRINTER DAINIK BHASKER NEWS PAPER)
30-07-2015
Applicant Nagendra Singh Gaharwar is present in
person.
Heard on admission.
Admit.
Issue notice to the respondent against the admission of
this petition under Section 482 of the Cr.P.C. by registered A.D. and ordinary modes on payment of process fees and supply of other requisites within ten working days.
Notice be made returnable within four weeks. List the case for further hearing on the date to be fixed by the Registry.
(RAJENDRA MAHAJAN) JUDGE sp/-