Madhya Pradesh High Court
Jagdish Prasad Nai vs The State Of Madhya Pradesh on 16 October, 2020
Author: Vijay Kumar Shukla
Bench: Vijay Kumar Shukla
1 WP-15227-2020
The High Court Of Madhya Pradesh
WP-15227-2020
(JAGDISH PRASAD NAI Vs THE STATE OF MADHYA PRADESH AND OTHERS)
1
Jabalpur, Dated : 16-10-2020
Heard through Video Conferencing.
Shri A.K. Shukla, learned counsel for the petitioner.
Ms. Aishwarya Singh, learned panel lawyer for the respondent/State.
Learned counsel for the petitioner submits that in the similar matters notices have been issued in W.P. No. 14578/2020.
In view of the aforesaid submissions, issue notice to the respondents on payment of process fee within 7 working days by both modes, returnable within four weeks. Alternatively, the respondents may be served through E- mail.
List the matter alongwith W.P. No. 14578/2020 and W.P. No. 15119/2019.
(VIJAY KUMAR SHUKLA) JUDGE Amitabh Signature Not Verified SAN Digitally signed by AMITABH RANJAN Date: 2020.10.16 14:53:24 IST