Madhya Pradesh High Court
Dwarkadas vs The State Of Madhya Pradesh on 10 August, 2018
1 MCRC-20324-2018
The High Court Of Madhya Pradesh
MCRC-20324-2018
(DWARKADAS Vs THE STATE OF MADHYA PRADESH)
2
Jabalpur, Dated : 10-08-2018
Shri Amit Dubey, learned counsel for applicant.
Shri Vijay Soni, learned Government Advocate for
respondent/State.
Let notice be issued to Shri Mukesh Bamania, Food Inspector, Food & Drugs Administration, District Bhopal by both the modes. PF be paid within three working days.
Notice be made returnable within three weeks. List the matter after four weeks. IA No.8464/2018, which is an application for urgent hearing during summer vacation is hereby rejected.
(SMT. ANJULI PALO) JUDGE mn Digitally signed by MANOJ NAIR Date: 13/08/2018 16:15:22