Madhya Pradesh High Court
The State Of Madhya Pradesh vs Ram Sagar Yadav on 19 January, 2016
CRR-115-2016
(THE STATE OF MADHYA PRADESH Vs RAM SAGAR YADAV)
19-01-2016
Shri A.K. Singh, learned Panel Lawyer for the applicant-
State.
Let notice of I.A. No.880/2016 under Section 5 of the
Limitation Act be issued to the respondents by RAD as
well as ordinary mode, returnable in six weeks. Let requisites for the same be filed within a week. List the matter after receipt of service report upon the respondents.
(C V SIRPURKAR) JUDGE