Madhya Pradesh High Court
Smt Archana Kunbi vs The State Of Madhya Pradesh on 19 November, 2018
1
HIGH COURT OF MADHYA PRADESH,
PRINCIPAL SEAT AT JABALPUR
W.A. No.1498/2018
Jabalpur, Dt.19.11.2018
Shri Sankalp Kochar, learned counsel for the
appellant.
Heard.
On payment of requisite process fee within three
days, let show cause notice be issued to the respondents by
registered A.D. post as well as by ordinary mode.
List the matter after service is complete on the respondents.
(S.K.Seth) (V.P.S.Chauhan)
Chief Justice Judge
ns
Neeraj
Digitally signed by Neeraj Sarvate
DN: c=IN, o=High Court of Madhya Pradesh, ou=Administration, postalCode=452001, st=Madhya Pradesh, Sarvate 2.5.4.20=1de5ec9deb10706ff5d36eb3e8f79 e1db6b2b26800a815e3f0377420c0156e39, cn=Neeraj Sarvate Date: 2018.11.20 13:26:25 -08'00'