Madhya Pradesh High Court
Ram Sewak Kushwaha vs Shri Pramod Agrawal on 15 March, 2016
1
CONC.No.287/2016
15.03.2016
Shri B.P. Singh, counsel for the applicant.
Heard on admission.
It would be appropriate to get compliance report from
the respondents.
Let notice of this petition be issued to the respondents within four weeks by RAD as well as ordinary mode, process fee within a week, with the direction that compliance report to the order of the Writ Court dated 07-10-2015 be filed.
Case be again listed immediately after service of notice to the respondents.
(N.K. Gupta) Judge Anil*