Madhya Pradesh High Court
Achhelal Rai vs The State Of Madhya Pradesh on 29 January, 2018
Document Title Center Text 1
THE HIGH COURT OF MADHYA PRADESH
WP-2454-2018
(ACHHELAL RAI Vs THE STATE OF MADHYA PRADESH)
1
Jabalpur, Dated : 29-01-2018
Shri Hemant Namdeo, learned counsel for the petitioner.
Heard.
Issue notice to the respondent No.4 & 5 on payment of P.F. by tomorrow.
Notices be made returnable at an early date. Shri G.P. Singh, learned Government Advocate is directed to seek instructions and produce the corpus on the next date of hearing. In the event, the corpus is not sh traceable, status report shall be filed.
List the matter on 07-02-2018.
e ad (SUJOY PAUL) Pr JUDGE a hy ad mohsin M Digitally signed by MOHAMMED MOHSIN QURESHI Date: 2018.01.29 02:31:45 -08'00' of rt ou C h ig H