Madhya Pradesh High Court
Laxmi Narayan Pandey vs The State Of Madhya Pradesh on 9 February, 2018
THE HIGH COURT OF MADHYA PRADESH
WP-2923-2018
(LAXMI NARAYAN PANDEY Vs THE STATE OF MADHYA PRADESH)
1
Jabalpur, Dated : 09-02-2018
Shri N.P. Dwivedi, learned counsel for the petitioner.
Heard on the question of admission.
Admit.
Issue notice to the respondents on payment of process fee within
sh three working days by registered AD returnable within four weeks.
e ad (J.K. MAHESHWARI) Pr JUDGE a hy ad rsshukla M Digitally signed by RAGHVENDRA SHARAN of SHUKLA Date: 2018.02.09 18:25:31 +05'30' rt ou C h ig H