Madhya Pradesh High Court
Vipnan Sahkari Sanstha Maryadit ... vs The State Of Madhya Pradesh on 26 May, 2014
Writ Petition No.4039/2014
26.05.2014
Shri Ashutosh Nimgaonkar, learned counsel for the
petitioners.
Shri Bhuwan Deshmukh, learned Government
Advocate for the respondent / State, on advance copy.
On payment of process fee within three days, let show cause notice against admission be issued to the respondents by registered post as well as ordinary mode.
(S.K. SETH) VACATION JUDGE rcp