Madhya Pradesh High Court
Shailendra Ku. Tamrakar vs The State Of Madhya Pradesh on 23 August, 2012
W.P.No.13031 of 2012
23.08.12
Shri M.L.Jaiswal, Senior Advocate assisted by Shri
K.K.Gautam, counsel for the petitioner.
Shri S.M.Lal, GA for the respondent.
Having heard on the question of admission, it is directed that on payment of PF along with requisites of the registered post within three days, notice against admission as well as on interim relief, returnable by fixing the date within three weeks, be issued to the respondents, failing which this petition shall stand dismissed automatically without further reference to the bench.
The interim prayer shall be considered on the next date of hearing of this petition.
(U.C.Maheshwari) Judge MKL