Madhya Pradesh High Court
The State Of Madhya Pradesh Thr vs Kashi Ram on 21 April, 2017
1 Second Appeal No.220/2017
21/04/2017
Shri Kuldeep Singh, learned Government Advocate for
the appellants/State.
Heard on admission.
Issue notice of this appeal as well as on I.A.
No.2063/2017, an application under Section 5 of Limitation Act
to the respondent on payment of process fee through Ordinary
as well as Registered A.D. mode within seven working days. Notice be made returnable within six weeks.
List after service of notice.
(Anand Pathak) Judge vc