Madhya Pradesh High Court
M.P.State Electricity Board vs Parvinder Singh Grewal on 2 July, 2015
W.P.No.774/2010
2/07/2015
Petitioner through his counsel.
Issue notice to the respondent on payment of
fresh process fee within ten working days, by ordinary mode, as well as, by registered post A/d, failing which this petition shall stand dismissed without further reference to the Court.
(Rohit Arya)
(and) Judge