Madhya Pradesh High Court
Saleem vs The State Of Madhya Pradesh on 16 May, 2017
MCRC-5561-2017 (SALEEM Vs THE STA TE 0F MADHYA PRADESH) 16-05-20
17 Parties through their counsel. Learned counsel for the State is requested to find out if notice under section 6-B of the Essential Commodities Act has been issued to the petitioner herein. List the case after a week. (ATUL SREEDHARAN) JUDGE SS