Madhya Pradesh High Court
Manoj Kumar Panti vs The State Of Madhya Pradesh Thr on 12 May, 2016
WP No. 3313/2016
12/05/2016
Shri Prashant Sharma, learned counsel for the petitioner.
Heard on admission.
On payment of process fee within seven days, issue
notice to the respondent by RAD mode. Notice be made
returnable within four weeks.
In the meanwhile, the effect and operation of impugned order dated 28/04/2016 (Annexure P-1) shall remain stayed till the next date of hearing.
Certified copy as per rules.
(S.A DHARMADHIKARI) JUDGE Prachi*