Madhya Pradesh High Court
Dr Mohanlal Mahore vs The State Of Madhya Pradesh on 10 November, 2020
Author: Sheel Nagu
Bench: Sheel Nagu
1 WP.13408.2020 The High Court of Madhya Pradesh WP.13408.2020 [Dr. Mohanlal Mahore Vs. State of M.P. & Ors.] Gwalior dated 10.11.2020 Shri Jitendra Kumar Sharma, learned counsel for the petitioner. Shri Ankur Mody, learned Additional Advocate General for the State.
Heard through video conferencing. Let notice be issued on payment of process-fee within next 7 working days, returnable within four weeks.
(Sheel Nagu) (Rajeev Kumar Shrivastava)
Judge Judge
(Bu)
DHANAN
Digitally signed by DHANANJAY
BUCHAKE
DN: c=IN, o=HIGH COURT OF
MADHYA PRADESH BENCH
JAY GWALIOR, ou=HIGH COURT OF
MADHYA PRADESH BENCH
GWALIOR, postalCode=474001, BUCHAK st=Madhya Pradesh, 2.5.4.20=6489e9ca230b3031a4b 44a621934281f589875c02fb2a2 0e4220aebc8a3ba7ec, E cn=DHANANJAY BUCHAKE Date: 2020.11.11 15:03:33 +05'30'