Madhya Pradesh High Court
Rubabuddin vs The State Of Madhya Pradesh on 14 July, 2015
-1-
W. P. No.3672/2015
14/07/2015
Parties through their counsel.
Issue notice to the respondents on payment of
process fee within seven days. Notice be made returnable within three weeks.
Learned Government Advocate is also directed to seek instructions.
List the matter on 24/08/2015.
(S. C. SHARMA) JUDGE Tej