Madhya Pradesh High Court
Prince Kumar Mishra vs The State Of Madhya Pradesh on 16 January, 2019
1 WP-820-2019
The High Court Of Madhya Pradesh
WP-820-2019
(PRINCE KUMAR MISHRA Vs THE STATE OF MADHYA PRADESH)
1
Jabalpur, Dated : 16-01-2019
Shri Aditya Veer Singh, learned counsel for the petitioner.
Smt. Nirmala Nayak, learned Government Advocate for the
respondents/State.
Heard on the question of admission. Issue notice to the respondents on payment of process fee within seven days by registered A.D. as well as by ordinary mode.
Notices be made returnable within three weeks. List thereafter.
(NANDITA DUBEY) JUDGE b Digitally signed by BHARTI GADGE Date: 2019.01.17 12:59:11 +05'30'