Madhya Pradesh High Court
Smt. Saroj Devi Tiwari vs The State Of Madhya Pradesh on 26 April, 2018
THE HIGH COURT OF MADHYA PRADESH
MCRC-15433-2018
(SMT. SAROJ DEVI TIWARI Vs THE STATE OF MADHYA PRADESH)
1
Jabalpur, Dated : 26-04-2018
Mr. Devendra Singh Baghel, learned counsel for the petitioners.
Mr. S.D. Khan, learned Govt. Advocate for the respondent
No.1/State.
Let notice be issued to the respondent No.2 on payment of sh process fee within three working days by RAD as well as ordinary e mode. Notice be made returnable within three weeks.
ad Let the Case diary be also called. List the case after three weeks.
Pr a hy (SUSHIL KUMAR PALO) JUDGE ad M Digitally signed by NIRAJ KUMAR CHOUDHARY Date: 2018.05.01 18:08:27 -07'00' of NRJ rt ou C h ig H