Madhya Pradesh High Court
Virendra Kumar Gautam vs The State Of Madhya Pradesh on 25 April, 2022
Author: Atul Sreedharan
Bench: Atul Sreedharan
1 IN THE HIGH COURT OF MADHYA PRADESH AT JABALPUR WP No. 5500 of 2022 (VIRENDRA KUMAR GAUTAM Vs THE STATE OF MADHYA PRADESH AND OTHERS) Dated : 25-04-2022 Mr. Rajmani Mishra, learned counsel for the petitioner.
Mr. G.Kekre, learned Govt. Advocate for the State. Learned counsel for the petitioner is requested to comply with the order dated 15.03.2022, which had ordered that process fee be paid by Regd. Post with AD as well, which has not been complied with.
Under the circumstances, learned counsel for the petitioner is requested to comply with the said order.
List this case on 13.05.2022.
(ATUL SREEDHARAN) JUDGE a Signature Not Verified SAN Digitally signed by ASHISH DATTA Date: 2022.04.27 10:23:10 IST