Madhya Pradesh High Court
Sudhakar Prasad Kushwaha vs The State Of Madhya Pradesh on 3 August, 2015
WP-12478-2015
(SUDHAKAR PRASAD KUSHWAHA Vs THE STATE OF MADHYA PRADESH)
03-08-2015
Shri R.Choubey, learned counsel for petitioner.
Issue notice.
Learned Government Advocate present in the Court accepts notice
on behalf of respondent-State.
Let a copy of petition alongwith the documents annexed therewith be served on learned government advocate during course of day. Response be filed within fifteen days. List in week commencing 17.08.2015 alongwith W.P.No.12266/2015.
(SANJAY YADAV) JUDGE