Madhya Pradesh High Court
M/S Priyatam Khandsari & Ors. vs The State Of M.P. And Ors. on 21 July, 2015
WP-17882-2013
( M/S DURGA KHANDSARI Vs THE STATE OF MADHYA PRADESH)
21-07-2015
Shri Atul Nema, learned counsel for the appellant.
Admit.
Issue notice to the respondents.
At this stage, Shri K.S. Wadhwa, learned Addl. Advocate General takes notice on behalf of respondents. He prays for time to seek instructions.
Reply has already been filed by the respondents. List for final hearing in the Part II of the cause list along with T.R. Nos.04/2014, 05/2014, 01/2015 & 02/2015.
(RAJENDRA MENON) (SUSHIL KUMAR GUPTA)
JUDGE JUDGE