Madhya Pradesh High Court
Smt. Anuradha Saxena vs The State Of Madhya Pradesh on 20 December, 2016
MCRC-10156-2016 (SMT. ANURADHA SAXENA Vs THE STA TE 0F MADHYA PRADESH) 20- 1 2-20 1 6 Parties through their counsel. Learned counsel for the petitioners to supply copy of the annexures to learned counsel for respondent No.2 Within three
days.
List in the week commencing 16th January, 2017. (VIVEK AGARWAL) JUDGE msl-