Madhya Pradesh High Court
Roop Singh Bhil vs The State Of Madhya Pradesh on 6 February, 2017
WP-765-2017
(ROOP SINGH BHIL Vs THE STATE OF MADHYA PRADESH)
06-02-2017
Shri D.K.Dixit, learned counsel for the petitioner.
Heard on IA No.1370/2017, an application for
amendment.
Application is allowed.
Necessary amendment be carried within seven
days.
Heard on admission.
Issue notice to the respondents on payment of
process fee within three days. Notice be made returnable within four weeks.
(SUBODH ABHYANKAR) JUDGE Ansari