Madhya Pradesh High Court
Devendra Kumar Jain vs The State Of Madhya Pradesh on 30 June, 2014
W.P.No.9167/2014
30.6.2014
Shri Brajesh Dubey, learned counsel for
petitioner.
Issue notice to the respondents on admission as
well as on I.A.No.7706/2014.
Process fee within one week, returnable in four weeks.
Till next date of listing, operation of the order passed by the State Transport Appellate Tribunal, Gwalior, Annexure P-4 dated 10.3.2014, shall remain stayed.
C.C., as per rules.
(Rajendra Menon) (Alok Verma)
Judge Judge
M