Madhya Pradesh High Court
The State Of Madhya Pradesh vs Smt. Leeladevi on 15 June, 2022
Author: Dwarka Dhish Bansal
Bench: Dwarka Dhish Bansal
1
IN THE HIGH COURT OF MADHYA PRADESH
AT JABALPUR
SA No. 1217 of 2022
(THE STATE OF MADHYA PRADESH AND OTHERS Vs SMT. LEELADEVI)
Dated : 15-06-2022
Shri R. Mathai, learned Panel Lawyer for appellant/State.
Let notice be issued to the respondent on I.A. No.5358/2022 on payment
of process fee within three working days by both modes. Notice be made returnable within four weeks.
List after service of notice.
(DWARKA DHISH BANSAL) JUDGE RS Signature SAN Not Verified Digitally signed by RASHMI RONALD VICTOR Date: 2022.06.16 17:30:52 IST