Madhya Pradesh High Court
Marx Kulshresth vs The State Of Madhya Pradesh on 4 April, 2018
THE HIGH COURT OF MADHYA PRADESH
WP-7521-2018
(MARX KULSHRESTH Vs THE STATE OF MADHYA PRADESH)
1
Jabalpur, Dated : 04-04-2018
Shri Amit Kumar Chaturvedi, counsel for the petitioner.
Heard on the question of admission.
Issue show cause notice against admission to the respondents on
payment of process fee within three working days.
sh Notice be made returnable within four weeks.
e ad (J.K. MAHESHWARI) Pr JUDGE a hy ad Astha M of ASTHA Digitally signed by ASTHA SEN DN: c=IN, o=HIGH COURT OF MADHYA PRADESH JABALPUR, postalCode=482001, st=Madhya Pradesh, 2.5.4.20=1ee5a674928966529f24a9132add140c SEN 808281a9ccd575356592932276d7d52e, 2.5.4.45=032100F16F6F19B1F2EDCC28285569B rt BA28523D9E8AED4D08E333A4E2E73DCCC3B49 7D, cn=ASTHA SEN Date: 2018.04.04 18:13:46 +05'30' ou C h ig H