Madhya Pradesh High Court
Mahindra Singh vs The State Of Madhya Pradesh on 26 July, 2021
Author: Nandita Dubey
Bench: Nandita Dubey
1 WP-11822-2021
The High Court Of Madhya Pradesh
WP-11822-2021
(MAHINDRA SINGH Vs THE STATE OF MADHYA PRADESH AND OTHERS)
1
Jabalpur, Dated : 26-07-2021
Heard through Video Conferencing.
Shri Jaideep Sirpurkar, learned counsel for the petitioner.
Shri Manoj Kushwaha, learned Panel Lawyer for the respondent/State-
on advance copy.
Heard on the question of admission.
Issue notice to the respondents on payment of process fee within a week by ordinary as well as RAD mode, returnable within three weeks.
List thereafter.
(NANDITA DUBEY)
JUDGE
sjk
Signature
SAN Not
Verified
Digitally signed by
SHARAN JEET
KAUR JASSAL
Date: 2021.07.26
17:22:57 IST