Madhya Pradesh High Court
Robin Thomas vs The State Of Madhya Pradesh on 19 March, 2018
THE HIGH COURT OF MADHYA PRADESH
WP-6021-2018
(ROBIN THOMAS Vs THE STATE OF MADHYA PRADESH)
1
Gwalior, Dated : 19-03-2018
Shri Devendra Sharma, learned counsel for the petitioner.
Issue notice to the respondents on payment of PF within 07 days
by RAD Post, returnable in four weeks.
esh (VIVEK AGARWAL) ad JUDGE Pr a hy Digitally signed by MEHFOOZ AHMED Date: 2018.03.19 18:31:17 +05'30' meh/-
ad M of rt ou C h ig H