Madhya Pradesh High Court
Pranav Nagle vs Madhya Pradesh State Agricultural ... on 4 January, 2016
WP-20746-2015
(PRANAV NAGLE Vs MADHYA PRADESH STATE AGRICULTURAL MARKETING BOARD)
04-01-2016
Mrs.Ruchika Gohil, learned counsel for the petitioner.
Heard on the question of admission and interim relief.
On payment of process fee by registered post with acknowledgment
due within three days, issue notice on admission and interim relief to
the respondents.
The notice shall be made returnable within a period of four weeks.
(ALOK ARADHE) JUDGE