Madhya Pradesh High Court
Meil Prasad (Jv) vs The State Of Madhya Pradesh on 13 December, 2017
THE HIGH COURT OF MADHYA PRADESH
WP-21126-2017
(MEIL PRASAD (JV) Vs THE STATE OF MADHYA PRADESH)
1
Jabalpur, Dated : 13-12-2017
Shri Ranjit Kumar, Senior Advocate with Shri Prithipal
Singh, Advocate, Shri Ashok Lalwani, Advocate, Shri Ishaan
Chhaya, Advocate and Ms. Shifa Nagar, Advocate for the
petitioner.
Shri Amit Seth, Govt. Advocate for the respondent
No.1/State.
Let notice of the writ petition and of interim relief be issued to the respondent No.2, returnable on or before 10.01.2018. Notice be served on respondent No.2 by Humdast as well.
In the meantime, the State may file the return.
(HEMANT GUPTA) (VIJAY KUMAR SHUKLA) CHIEF JUSTICE JUDGE AM