Madhya Pradesh High Court
Amarnath Choubey vs Union Of India on 27 August, 2018
1 WP-18879-2018
The High Court Of Madhya Pradesh
WP-18879-2018
(AMARNATH CHOUBEY Vs UNION OF INDIA)
1
Jabalpur, Dated : 27-08-2018
Shri Sachin Jain, learned counsel for the petitioner.
Heard on the question of admission as well as on interim relief.
Issue notice to the respondents, on both counts, on payment of
process fee within seven days.
In addition, on the request of the learned counsel for the petitioner, he is permitted to serve the respondents by hand, for which requisites be deposited within seven days and acknowledgement of service thereof alongwith an affidavit be filed before this Court within two weeks thereafter.
In case acknowledgement of service is filed, list thereafter.
(RAVI SHANKAR JHA) (MOHD. FAHIM ANWAR)
JUDGE JUDGE
taj
Digitally signed by TAJAMMUL
HUSSAIN KHAN
Date: 27/08/2018 22:13:49