Madhya Pradesh High Court
Basantsingh Rathod vs Home Department on 3 January, 2017
WP-5882-2015
(BASANTSINGH RATHOD Vs HOME DEPARTMENT)
03-01-2017
Mr. Dharmendra Chelawat, learned counsel for the petitioner.
Mr. Romesh Dave, learned counsel for the respondents-State.
As prayed by counsel appearing for the respondents-State, further four weeks time is granted to submit the status report from 'PAYU'. List the matter in the first week of February, 2017.
(VIVEK RUSIA) JUDGE