Madhya Pradesh High Court
Smt. Harshlata Goud vs Premnarayan on 5 December, 2018
1 MCRC-11491-2018
The High Court Of Madhya Pradesh
MCRC-11491-2018
(SMT. HARSHLATA GOUD Vs PREMNARAYAN)
3
Gwalior, Dated : 05-12-2018
Shri Ravi Dwivedi, learned counsel for the applicant.
Shri B.S.Gaur, learned counsel for respondent No.1.
None for respondent No.2. Shri B.M.Patel, learned Public Prosecutor for respondent No.3/State. Issue notice to respondent No.2 on payment of process fee within seven days, returnable within four weeks.
List thereafter.
(RAJEEV KUMAR SHRIVASTAVA) JUDGE vv VALSALA VASUDEVAN 2018.12.06 09:51:14 -08'00' VALSALA VASUDEVAN 2018.10.26 15:14:29 -07'00'