Madhya Pradesh High Court
The State Of Madhya Pradesh Thr vs M/S Cox India Ltd. Thr on 11 September, 2017
WP-6056-2017
(THE STATE OF MADHYA PRADESH THR Vs M/S COX INDIA LTD. THR)
11-09-2017
Shri Aashish Saraswat, learned Govt. Advocate for
petitioners/State.
Heard on the question of admission.
Issue notice to the respondent on payment of process fee
through Ordinary as well as Registered A.D. mode within seven working days. Notice be made returnable within six weeks.
List thereafter.
(ANAND PATHAK) JUDGE (LJ*)