Madhya Pradesh High Court
Thok Sabji And Fal Vikreta Sangh vs The State Of Madhya Pradesh on 21 March, 2018
THE HIGH COURT OF MADHYA PRADESH
WP-2161-2018
(THOK SABJI AND FAL VIKRETA SANGH Vs THE STATE OF MADHYA PRADESH)
4
Jabalpur, Dated : 21-03-2018
Shri Vivek Ranjan Pandey, learned counsel for the petitioner.
Heard on the question of admission as well as on grant of
interim relief.
Issue dasti notice to the respondents on payment of necessary
sh charges.
e Learned counsel for the petitioner is directed to obtain dasti ad notice from the Registry and furnish the same to the respondents or their counsel.
Pr Till the next date of hearing, status quo as on today shall be a hy maintained by the parties.
Let the matter be listed in the next week.
ad C.C. as per rules.
M (SUBODH ABHYANKAR) of JUDGE rt ou Digitally signed by VARSHA CHOURASIYA Date: 2018.03.22 C 12:41:41 +05'30' vc h ig H