Madhya Pradesh High Court
Smt. Ankita vs Satyam Mishra on 3 April, 2018
THE HIGH COURT OF MADHYA PRADESH
MCC-905-2018
(SMT. ANKITA Vs SATYAM MISHRA)
1
Jabalpur, Dated : 03-04-2018
Shri M.K.Sulake, Advocate for petitioner.
Heard on question of admission.
Issue notice to show cause against admission to the respondent
on payment of process fee within three working days. Notice be made sh returnable within four weeks.
e ad (J.K. MAHESHWARI) Pr JUDGE a Digitally signed by AMIT JAIN hy Date: 2018.04.03 18:39:09 +05'30' ad amit M of rt ou C h ig H