Madhya Pradesh High Court
Balram Singh Sen vs Shri G.P. Shrivastava on 28 February, 2018
THE HIGH COURT OF MADHYA PRADESH
CONC-602-2018
(BALRAM SINGH SEN Vs SHRI G.P. SHRIVASTAVA)
1
Jabalpur, Dated : 28-02-2018
Shri G.P. Baghel, learned counsel for the petitioner.
Learned counsel for the petitioner submitted that respondents
have not complied the order.
Issue notice to the respondents on payment of process fee within sh seven days, returnable within four weeks, failing which this contempt e petition shall stands dismiss without further reference to this Court.
ad List the case after four weeks or after service of notice, whichever is earlier.
Pr a hy (RAJEEV KUMAR DUBEY) JUDGE ad M of VS rt Digitally signed by VARSHA SINGH Date: 2018.02.28 17:14:38 +05'30' ou C h ig H