Madhya Pradesh High Court
Dr Praveen Kumar Khare vs The State Of Madhya Pradesh on 28 August, 2017
WP-12510-2017
(DR PRAVEEN KUMAR KHARE Vs THE STATE OF MADHYA PRADESH)
28-08-2017
Shri Anil Lala, learned counsel for the petitioner.
Heard on the question of admission.
Let notices be issued to the respondents on payment of
process fee within a period of one week.
Notices be made returnable within four weeks. List thereafter.
(MISS VANDANA KASREKAR) JUDGE manju