Madhya Pradesh High Court
M/S Raja Fire Works Thru. Devanand ... vs The State Of Madhya Pradesh on 10 January, 2017
WP-2049-2016
(M/S RAJA FIRE WORKS THRU. DEVANAND VADHUMAL Vs THE STATE OF MADHYA
PRADESH)
10-01-2017
Mr. Harish Panwar, learned counsel for the petitioner.
Mr. Romesh Dave, learned counsel for the respondents-
State.
Office is directed to list all the writ petitions of similar nature. Meanwhile, office of advocate general is directed to supply the requisite list of cases. List the matter after fifteen days.
(VIVEK RUSIA) JUDGE