SUNIL SAHU Vs. THE STATE OF MADHYA PRADESH
LAWS(MPH)-2018-3-488
HIGH COURT OF MADHYA PRADESH
Decided on
March 16,2018
Sunil Sahu
Appellant
VERSUS
The State of Madhya Pradesh
Respondents
JUDGEMENT
SUJOY PAUL,J. -
(1.)Heard.
(2.)Issue notice to the respondents No.1, 4 and 5 on payment of process fee within three working days, failing which interim protection will not be available to the petitioner.
(3.)Also heard on the question of interim relief.
(2.)Issue notice to the respondents No.1, 4 and 5 on payment of process fee within three working days, failing which interim protection will not be available to the petitioner.
(3.)Also heard on the question of interim relief.
Copyright © Regent Computronics Pvt.Ltd.