Madhya Pradesh High Court
Suresh Mandloi vs The State Of Madhya Pradesh on 26 June, 2021
Author: Subodh Abhyankar
Bench: Subodh Abhyankar
1 WP-5579-2021
The High Court Of Madhya Pradesh
WP-5579-2021
(SURESH MANDLOI Vs THE STATE OF MADHYA PRADESH AND OTHERS)
1
Indore, Dated : 26-06-2021
Heard through Video Conferencing.
Shri Prasanna J. Mehta, learned counsel for the petitioner.
Let notice be issued to the respondents on payment of process fee
within a week, returnable within six weeks.
List thereafter.
(SUBODH ABHYANKAR) JUDGE vc VARSHA Digitally signed by VARSHA CHATURVEDI DN: c=IN, o=HIGH COURT OF MADHYA PRADESH BENCH GWALIOR, ou=HIGH CHATURVE COURT OF MADHYA PRADESH BENCH GWALIOR, postalCode=474011, st=Madhya Pradesh, 2.5.4.20=df59fbf0f5c7485addc8affe3edf DI 20e67d11d7f91045d81139f6792fbd4ae 91f, cn=VARSHA CHATURVEDI Date: 2021.06.26 17:37:52 +05'30'