Madhya Pradesh High Court
The State Of Madhya Pradesh vs Cox India Limted Thr. on 13 November, 2017
THE HIGH COURT OF MADHYA PRADESH
WP-18362-2017
sh
(THE STATE OF MADHYA PRADESH Vs COX INDIA LIMTED THR.)
e
2
ad
Gwalior, Dated : 13-11-2017
Pr
Shri Vivek Mishra, learned Govt. Advocate for the
petitioner/State.
a
Issue notice to the respondent on payment of process fee
hy within seven days by registered AD post, returnable in four ad weeks.
Till next date of hearing, operation of the impugned order M Annexure P/1 dated 22.12.16 shall remain stayed.
of Certified copy as per rules.
rt (VIVEK AGARWAL) ou JUDGE C h ig H ms/-
MADHU Digitally signed by MADHU SOODAN PRASAD DN: c=IN, o=HIGH COURT OF SOODA M.P. BENCH GWALIOR, ou=P. S., postalCode=474001, st=Madhya Pradesh, 2.5.4.20=58d881ac871807e4 N 2937f172b1471eb30c2df3b4 fcbf72b0f3293d2f77709dbc, cn=MADHU SOODAN PRASAD PRASAD Date: 2017.11.14 10:13:53 +05'30'