Madhya Pradesh High Court
Abdul Rahim Nagori vs The State Of Madhya Pradesh on 19 March, 2018
THE HIGH COURT OF MADHYA PRADESH
WP-1794-2017
(ABDUL RAHIM NAGORI Vs THE STATE OF MADHYA PRADESH)
8
Indore, Dated : 19-03-2018
Parties through their counsel.
Learned counsel for the respondents submits that he is filing
reply has today itself.
He is permitted to do so.
sh Rejoinder, if any, be filed within four weeks.
e List the matter on 28/06/2018.
ad Pr (S.C.SHARMA) JUDGE a hy ad M vibha of Digitally signed by Vibha Pachori Date: 2018.03.20 18:29:11 +05'30' rt ou C h ig H