Madhya Pradesh High Court
The State Of Madhya Pradesh vs Ramendra Singh Judgement Given By: ... on 8 January, 2014
W.P. No. 2023/2013
08.01.2014
Shri Rajesh Tiwari, learned Government
Advocate for the petitioner.
Heard on the question of admission.
The petition is admitted for final hearing.
Issue notices of this writ petition to the
respondents on payment of P.F. within 7 days by
registered A.D. Notices be made returnable in six weeks. Be listed for final hearing in due course.
(K.K. Trivedi) Judge b