Madhya Pradesh High Court
Lokpal Singh vs Matre on 6 March, 2018
THE HIGH COURT OF MADHYA PRADESH
SA-1226-2017
(LOKPAL SINGH Vs MATRE)
3
Gwalior, Dated : 06-03-2018
Ms. Anjana Singh Tomar, learned counsel for appellants.
Shri Abhishek Mishra, learned Government Advocate for
respondent No. 7/State on advanced notice.
Heard on admission.
sh Issue notice to the respondents No. 1 to 6 on payment of process e fee through Ordinary as well as Registered A.D. mode within seven ad working days. Notice be made returnable within six weeks.
Pr (ANAND PATHAK) a JUDGE hy ad M (LJ*) of rt Digitally signed by LOKENDRA JAIN Date: 2018.03.06 17:00:18 +05'30' ou C h ig H