Madhya Pradesh High Court
K.D.Deshmukh vs The State Of Madhya Pradesh on 27 August, 2020
Author: Sujoy Paul
Bench: Sujoy Paul
1 WP-10999-2020
The High Court Of Madhya Pradesh
WP-10999-2020
(K.D.DESHMUKH Vs THE STATE OF MADHYA PRADESH AND OTHERS)
2
Jabalpur, Dated : 27-08-2020
Heard through Video Conferencing.
Shri A.P. Shroti, learned counsel for the petitioner.
Heard.
Issue notice to the respondents on payment of process fee within three
days.
Since petitioner is a senior citizen, notices be made returnable in the next month.
Shri Anand Naik, learned Panel Lawyer for the State is directed to file para-wise reply.
(SUJOY PAUL) JUDGE YS Signature Not Verified SAN Digitally signed by YOGESH KUMAR SHRIVASTAVA Date: 2020.08.27 15:03:18 IST