Madhya Pradesh High Court
Ranjeet Arya vs The State Of Madhya Pradesh on 7 May, 2019
1 WP-8817-2019
The High Court Of Madhya Pradesh
WP-8817-2019
(RANJEET ARYA Vs THE STATE OF MADHYA PRADESH)
1
Jabalpur, Dated : 07-05-2019
Mr. Sharad Singh Baghel, learned counsel for the petitioner.
Ms. Aditi Varma, learned Panel Lawyer for the respondent/ State - on
advance copy.
Heard on the question of admission. Issue notice to the respondents on payment of P.F. within a week, returnable within four weeks.
List the case after four weeks.
(SUBODH ABHYANKAR) JUDGE Vikram Digitally signed by VIKRAM SINGH Date: 08/05/2019 12:49:38