Madhya Pradesh High Court
Kamla Soni vs Stat Of M.P. And Others on 26 August, 2019
Author: Sanjay Dwivedi
Bench: Sanjay Dwivedi
1 WP-16443-2019
The High Court Of Madhya Pradesh
WP-16443-2019
(KAMLA SONI Vs STAT OF M.P. AND OTHERS)
1
Jabalpur, Dated : 26-08-2019
Shri Pushpendra Yadav, learned counsel for the petitioner.
Shri Akshay Pawar, learned Panel Lawyer for the respondents/State.
The learned counsel for the petitioner submits that in other identical petitions, notices have been issued to the respondents.
Accordingly, to maintain parity, let notice be issued to the respondents on payment of process fee within seven days by both ordinary as well as RAD mode. Notice be made returnable within four weeks.
List along with W.P. No.16180/2019.
(SANJAY DWIVEDI) JUDGE Priya.P Digitally signed by Priyanka Pithawe Date: 2019.08.27 14:47:18 +05'30'