Madhya Pradesh High Court
Bhagirath Prasad Verma vs The State Of Madhya Pradesh on 17 January, 2018
THE HIGH COURT OF MADHYA PRADESH
WP-291-2018
(BHAGIRATH PRASAD VERMA Vs THE STATE OF MADHYA PRADESH)
1
Jabalpur, Dated : 17-01-2018
Shri B.K. Upadhyaya, learned counsel for the petitioner.
Issue notice on admission to the respondents on payment of
process fee within seven days.
Notices be made returnable within a period of four weeks.
sh Till the next date of hearing, the respondents are restrained from e recovering any amount in pursuance to order dated 04.12.2017 ad (Annexure-P/6).
Certified copy as per rules.
Pr a hy (MISS VANDANA KASREKAR) JUDGE ad M of ashish rt Digitally signed by ASHISH KUMAR LILHARE ou Date: 2018.01.18 01:03:50
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