Madhya Pradesh High Court
Smt. Sandhya Parmar vs The State Of Madhya Pradesh on 13 May, 2021
Author: Sujoy Paul
Bench: Sujoy Paul
1 WP-9264-2021
The High Court Of Madhya Pradesh
WP-9264-2021
(SMT. SANDHYA PARMAR Vs THE STATE OF MADHYA PRADESH AND OTHERS)
1
Indore, Dated : 13-05-2021
Shri Rishi Tiwari, learned counsel for the petitioner.
Shri Vivek Dalal, learned Additional Advocate General for the
respondent/State.
Heard through Video Conferencing. Heard.
Issue notice to respondents on payment of process fee within a period of three working days.
Let reply be positively filed within two weeks. List the case in the opening week after summer vacation.
(SUJOY PAUL) (ROHIT ARYA)
V. JUDGE V. JUDGE
sh
Signature Not Verified
SAN
Digitally signed by SEHAR HASEEN
Date: 2021.05.13 18:37:09 IST