Madhya Pradesh High Court
Jagmohan Singh Rajput vs The State Of Madhya Pradesh on 12 October, 2018
THE HIGH COURT OF MADHYA PRADESH
WP.24512.2018
Jagmohan Singh Rajput & Ors Vs. State of MP & Ors
Gwalior, 12.10.2018
Shri Ashok Kumar Chaurasia, learned
counsel for the petitioner.
Shri Abhishek Mishra, learned Government
Advocate, for the respondent/State.
Issue notice.
Learned Government Advocate waives notice for respondents.
Let two sets of copy of memo of writ petition along with the documents annexed therewith be served on learned Government Advocate within a period of seven days.
Let return be filed within a period of four weeks.
(Sanjay Yadav) Judge pd PAWAN DHARKAR 2018.10.12 18:17:19 -07'00'