Madhya Pradesh High Court
Rajveer Shakya vs The State Of Madhya Pradesh Thr on 26 October, 2015
W.P.No.7286/2015
26-10-2015
Shri Brijesh Sharma, Advocate for the petitioner.
Issue notice to the respondents, on payment of process
fee within three working days failing which writ petition shall stand dismissed without further reference to the Court, returnable within three weeks.
In the meanwhile, the operation and effect of the impugned order dated 09/09/2015 (Annexure P/1) shall remain stayed till the next date of hearing.
Certified copy as per rules.
(Rohit Arya) Judge b/-