Madhya Pradesh High Court
Teekaram Nayar vs The State Of Madhya Pradesh on 26 March, 2018
THE HIGH COURT OF MADHYA PRADESH
WP-2754-2018
(TEEKARAM NAYAR Vs THE STATE OF MADHYA PRADESH)
WP-2940-2018
(N. KUMAR KEER Vs THE STATE OF MADHYA PRADESH)
4
Jabalpur, Dated : 26-03-2018
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Shri Anand Singh Thakur, learned counsel for the petitioner.
Heard on the question of admission and interim relief.
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ad
Issue notice to the respondents on payment of process fee within
three working days by registered AD returnable within four weeks.
Pr Until next date of listing, status quo, as it exists today shall be a maintained by both the parties.
hy List alongwith WP No. 2882/2018.
ad Certified copy as per rules.
M (J.K. MAHESHWARI) of JUDGE rt ou C rsshukla h Digitally signed by RAGHVENDRA SHARAN ig SHUKLA Date: 2018.03.26 19:25:51 H +05'30'