Madhya Pradesh High Court
Annapurana Prathmik Upbhokta Shakari ... vs The State Of Madhya Pradesh on 14 November, 2018
1 RP-1595-2018 The High Court Of Madhya Pradesh RP-1595-2018 (ANNAPURANA PRATHMIK UPBHOKTA SHAKARI BHANDAR RAJNAGAR ( A REGISTERED SOCIETY ACT. 1960 VIDE REGISTRA Vs THE STATE OF MADHYA PRADESH) 1 Jabalpur, Dated : 14-11-2018 Smt. A. Ruprah, learned counsel for the petitioner. List this petition along with record of WP No.16422/2011.
(NANDITA DUBEY) JUDGE jk Digitally signed by JITIN KUMAR CHOURASIA Date: 14/11/2018 14:23:52