Madhya Pradesh High Court
G.C. ( Gulab Chand ) Jain vs Smt. Ratni Baiga on 27 March, 2018
THE HIGH COURT OF MADHYA PRADESH
MCRC-11474-2018
(G.C. ( GULAB CHAND ) JAIN Vs SMT. RATNI BAIGA)
1
Jabalpur, Dated : 27-03-2018
Shri A.K. Dubey, learned counsel for the petitioners.
None appears for respondent No.1.
Shri C.K. Mishra, learned GA for respondent No.2/State. On payment of P.F. within three working days, let notice be sh issued to the respondent No.1 by ordinary as well as RAD mode, e returnable in three weeks.
ad List the matter after three weeks.
Pr (SUSHIL KUMAR PALO) a JUDGE hy RASHMI Digitally signed by RASHMI RONALD VICTOR ad DN: c=IN, o=HIGH COURT OF MADHYA PRADESH JABALPUR, postalCode=482001, st=Madhya Pradesh, RONALD 2.5.4.20=dcca7715f3f684c24752dbb505e5b186c0 2289cadaa753ee20545e7ad1b52d64, 2.5.4.45=0321002E319E58C1AD0B82925D4CEC66 VICTOR E9D93654F59625A13928D06F7EF0360DC1D000, M cn=RASHMI RONALD VICTOR Date: 2018.03.27 03:05:27 -07'00' RS of rt ou C h ig H