Madhya Pradesh High Court
Deo Raj Tiwari vs The State Of M.P. And Ors. Judgement ... on 30 November, 2013
1
W.P. S.No.5647/2004
30/11/2013 :
Shri Koutubh Sinha, learned counsel for the
petitioner.
Shri Swapnil Ganguly, learned Panel Lawyer for the
respondents State.
From the return filed by the respondents, it is clear that now with the passage of time, this petition has been rendered infructuous.
This petition is therefore, dismissed as having been rendered infructuous.
(Rajendra Menon) Judge Mrs.mishra