Madhya Pradesh High Court
Naval Singh vs Union Of India on 8 October, 2015
MA-1381-2009 (NA VAL SIN GH Vs UNION OF INDIA) 08-10-2015 Ms.Sneh Mishra, learned counsel for the appellant. Learned counsel for the appellant heard on the question of admission. This appeal is admitted for hearing. Issue notice to the respondent, on payment of RF. within
a period of seven days. (VANDANA KASREKAR) JUDGE