Madhya Pradesh High Court
Raghvendra Singh vs Home Department on 26 March, 2021
Author: Rohit Arya
Bench: Rohit Arya
1 WP-6872-2021
The High Court Of Madhya Pradesh
WP-6872-2021
(RAGHVENDRA SINGH Vs HOME DEPARTMENT AND OTHERS)
1
Indore, Dated : 26-03-2021
Shri Mukesh Sinjonia, learned counsel for the petitioner.
Ms Vinita Phaye, learned Govt. Advocate for the respondent/State.
Let two sets of annexures be supplied to the State counsel. Issue notice to respondents on payment of process fee within a period of three working days, returnable within four weeks.
(ROHIT ARYA) JUDGE sh Signature Not Verified SAN Digitally signed by SEHAR HASEEN Date: 2021.03.27 11:49:32 IST