Madhya Pradesh High Court
The State Of Madhya Pradesh Thr. vs Cox India Limited Thr. on 6 November, 2017
THE HIGH COURT OF MADHYA PRADESH
WP-18370-2017
(THE STATE OF MADHYA PRADESH THR. Vs COX INDIA LIMITED THR.)
1
Gwalior, Dated : 06-11-2017
Shri B.M. Patel, learned Government Advocate for
petitioners/State.
Heard on the question of admission.
Issue notice to the respondent on payment of
process fee through Ordinary as well as Registered A.D. mode within seven working days. Notice be made returnable within six weeks.
List thereafter.
(ANAND PATHAK) JUDGE (LJ*)