Madhya Pradesh High Court
Shri Jitendra Narayan Pandey vs The State Of Madhya Pradesh on 10 November, 2021
Author: Nandita Dubey
Bench: Nandita Dubey
1 WP-24030-2021
The High Court Of Madhya Pradesh
WP No. 24030 of 2021
(SHRI JITENDRA NARAYAN PANDEY Vs THE STATE OF MADHYA PRADESH AND OTHERS)
1
Jabalpur, Dated : 10-11-2021
Shri B.D'Silva, learned senior counsel with Shri S.S.Oberai, Advocate
for the petitioner.
Ms. Vasundra Shukla, learned Panel Lawyer for the respondent
No.1/State.
It is informed by the learned counsel for the petitioner that Shri Abhishek Arjaria, Advocate is the standing counsel for the respondents No.2 and 3.
Let a copy of complete set of the petition be supplied to Shri Abhishek Arjaria, Advocate during the course of the day.
Offic e is directed to reflect the name of Shri Abhishek Arjaria, Advocate on behalf of the respondents No.2 and 3 in the cause list.
Issue notice to the respondents No.1, 4 and 5 on payment of process fee within seven days by registered A.D. as well as by ordinary mode, returnable within three weeks.
List thereafter.
(NANDITA DUBEY) JUDGE Ansari Signature Not Verified SAN Digitally signed by MANZOOR AHMED Date: 2021.11.10 16:56:06 IST