Madhya Pradesh High Court
Yogesh Nema vs The State Of Madhya Pradesh on 19 January, 2015
WRIT PETITION No.18589/2014 1
19.01.2015
Shri Rajendra Pandey, learned Counsel for the
petitioner.
Heard on the question of admission.
Issue notices of this writ petition to the respondents
on payment of process fee within seven days by registered A.D. Notices be made returnable in six weeks. List immediately after six weeks.
(K.K. Trivedi) Judge Skc