Madhya Pradesh High Court
Pankaj Bhalla vs The State Of Madhya Pradesh on 16 June, 2023
Author: Roopesh Chandra Varshney
Bench: Roopesh Chandra Varshney
1
IN THE HIGH COURT OF MADHYA PRADESH
AT GWALIOR
MCRC No. 19218 of 2023
(PANKAJ BHALLA AND OTHERS Vs THE STATE OF MADHYA PRADESH AND OTHERS)
Dated : 16-06-2023
Ms. Sangeeta Pachauri - Advocate for the applicants.
Shri P.P.S. Vajita - Public Prosecutor for respondent No.1/ State.
Issue notice to respondent No.2 on payment of process fee by RAD as well as ordinary mode within a period of seven working days.
Notice be made returnable within four weeks. Meanwhile, status report be submitted.
List after service of notice.
(ROOPESH CHANDRA VARSHNEY) JUDGE Adnan Signature Not Verified Signed by: ADNAN HUSAIN ANSARI Signing time: 6/19/2023 10:04:06 AM