Madhya Pradesh High Court
Narendra Modi vs The State Of Madhya Pradesh on 5 March, 2025
1 MA-2162-2023
IN THE HIGH COURT OF MADHYA PRADESH
AT GWALIOR
MA No. 2162 of 2023
(NARENDRA MODI Vs THE STATE OF MADHYA PRADESH AND OTHERS )
Dated : 05-03-2025 (Through Video Conferencing)
Shri Sanjay Kumar Bahirani - Advocate for appellant.
Issue notice to the respondents on payment of process fee within seven
working days through RAD mode, returnable within eight weeks.
List after service of notice. Meanwhile, record of the concerned Court be requisitioned and scanned in the format prescribed by the High Court for indexing.
(BINOD KUMAR DWIVEDI) JUDGE (LJ*) Signature Not Verified Signed by: TEJPRAKASH VYAS Signing time: 05-03-2025 16:28:53