Madhya Pradesh High Court
Arun Prakash Yadav vs The State Of Madhya Pradesh Thr on 31 March, 2016
1 W.P.2236/16
31.03.2016
Shri Devendra Sharma, learned counsel for
the petitioner.
Heard on the question of admission as well
as on interim relief.
On payment of process fee by registered AD
post within one week, issue notice to the
respondents on merits as well as on interim relief,
returnable within four weeks.
(Alok Aradhe) Judge vv