Madhya Pradesh High Court
The State Of Madhya Pradesh Thr. vs Pramod Kumar Chaurasiya on 2 September, 2015
1 S.A.No.257/2015
02/09/2015
Shri Kamal Jain, Advocate for the appellants/State.
Issue notice to the respondent on I.A.No.3898/2015, an
application under Section 5 of Limitation Act, on payment of process fees, within seven working days.
List immediately after service is complete.
(Rohit Arya) Judge Shalini