Madhya Pradesh High Court
Ramcharan Ahirwar vs M.P. Pollution Control Board on 15 February, 2019
1 MCRC-3935-2019
The High Court Of Madhya Pradesh
MCRC-3935-2019
(RAMCHARAN AHIRWAR Vs M.P. POLLUTION CONTROL BOARD)
4
Jabalpur, Dated : 15-02-2019
Shri Pushpendra Yadav, learned counsel for the applicant.
Heard on the question of admission.
Issue notice to the respondent on payment of Process Fee within a
period of seven working days by registered A.D. and ordinary mode both. Notice be made returnable within two weeks.
List the matter after two weeks along with M.Cr.C.No.17800/2016.
(RAJENDRA KUMAR SRIVASTAVA) JUDGE A.Praj.
Digitally signed by ASHWANI PRAJAPATI Date: 19/02/2019 10:46:24