Madhya Pradesh High Court
M/S Betul Town vs The State Of Madhya Pradesh on 13 February, 2015
WP-14843-2014
(M/S BETUL TOWN Vs THE STATE OF MADHYA PRADESH)
13-02-2015
Shri Abhijeet Awasthi, learned counsel for the petitioner.
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.
(VANDANA KASREKAR) JUDGE