Madhya Pradesh High Court
S.P. Tiwari vs Union Of India on 24 June, 2016
1
W.P. No.10016 of 2016
24.6.2016
Shri Vijay Kumar Trpathi, Advocate for the petitioner.
Heard on the question of admission.
At this stage, Shri J.K. Jain, Assistant Solicitor General,
takes notice on behalf of the respondent No.1.
Notice to respondents No.2 and 3 be issued. P.F. within one week.
Notices be made returnable within four weeks.
(Rajendra Menon) (Anurag Shrivastava) Acting Chief Justice Judge Khan*