Madhya Pradesh High Court
State Of M.P. vs Virendra Singh Gurjar(V.S Gurjar) on 7 August, 2014
1
Writ Appeal No.120/2006
07.08.2014
Smt. Vinita Phaye, learned Government Advocate for the appellant /
State, seeks time to serve the respondent by way of Hamdust service.
Let PF for the same be paid within two weeks.
Office is directed not to reflect name of Shri P.J. Mehta, advocate as counsel for the respondent in the cause list.
(Shantanu Kemkar) (Mool Chand Garg)
Judge Judge
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