Madhya Pradesh High Court
Devendra Kumar vs The State Of Madhya Pradesh on 28 June, 2018
1 THE HIGH COURT OF MADHYA PRADESH WP-9371-2018 (DEVENDRA KUMAR Vs THE STATE OF MADHYA PRADESH) Gwalior, 28/06/2018 None for the parties.
Notice dated 27/06/2018 is received from the Senior Vice President, High Court Bar Association, Gwalior in following terms:-
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ekuuh; fizalhiy jftLVªkj egksn; th] e/;izns'k mPp U;k;ky; [k.MihB] Xokfy;j fo"k;%& fnukWd 27-06-2018 ls 29-06-2018 rd dk;Z ls fojr jgus ds lEcU/k esa vkidks lwpuk iznku djus ckor~A ekuuh; egksn; th] mijksDr fo"k; esa fuosnu gS fd mPp U;k;ky; vfHkHkk"kd la?k] Xokfy;j ds v/;{k Jh vfuy feJk ,oa mik/;{k Jh jktho 'kekZ th ,oa vU; vf/koDrkx.kksa ds lkFk gq, tkuysok geys ds fojks/k esa nksf"k;ksa dh fxj¶rkjh dh ekWx djrs gq, fnukWd 27-06- 2018 ls fnukWd 29-06-2018 rd lHkh lnL;x.k e/;izns'k mPp U;k;ky; [k.MihB Xokfy;j ,oa vU; lHkh v/khuLFk U;k;ky;ksa ls U;k;ky;hu dk;Z ls fojr jgsxsa A Hkonh;
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In view of above, let the matter be posted after four weeks.
(Sanjay Yadav) Judge Aman Digitally signed by AMAN TIWARI Date: 2018.06.28 17:15:03 -07'00'