Madhya Pradesh High Court
B.P.S. Rathore vs The State Of Madhya Pradesh on 21 August, 2017
WP-12578-2017 (B.P.S. RATHORE Vs THE STA TE 0F MADHYA PRADESH) 2 1-08-20 17 Shri D.K. Dixit, learned counsel for the petitioners. Issue notice to the respondents on payment of process fee
within seven days. Notice be made returnable Within four weeks. List the case thereafter. (MISS VANDANA KASREKAR) JUDGE haider