Madhya Pradesh High Court
Ganesh Prasad Ojha vs Union Of India on 14 October, 2015
W.A.No.759/2007
14.10.2015
Shri Nirmal Sharma, Advocate for the appellant.
Shri Vishal Mishra, Dy. Advocate General for the
respondent no.2/State.
Shri J.D. Suryawanshi, Advocate for the respondent no.3 and 4.
Process fee has been paid with some delay which after consideration is condoned.
Fresh process fee be paid in respect of respondent no.5 within seven working days on the address informed by the Registry in the notesheet regarding service of notice on the said respondent.
Notice be made returnable within eight weeks. Let name of AG be reflected in the cause list forthwith.
(Sheel Nagu) (Rohit Arya)
Judge Judge
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