Madhya Pradesh High Court
The State Of Madhya Pradesh vs Ramesh Chand Sagar on 2 April, 2018
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THE HIGH COURT OF MADHYA PRADESH
WA-392-2018
(THE STATE OF MADHYA PRADESH Vs RAMESH CHAND SAGAR)
Gwalior, Dated : 02.04.2018
Shri Raghvendra Dixit, learned Government
Advocate for the appellants.
Issue notice to the respondent on I.A.
No.1601/2018, on payment of process fee within seven days by Registered AD and be made returnable within four weeks.
(Sanjay Yadav) (Ashok Kumar Joshi)
Judge Judge
Aman
Digitally signed by AMAN TIWARI
Date: 2018.04.03 10:26:15 -07'00'