Madhya Pradesh High Court
The State Of Madhya Pradesh And 3 Ors. vs Sadhana Panwar on 25 June, 2014
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Writ Appeal Nos.243/2012, 323/2011, 480/2011, 681/2011,
87/2012, 324/2012, 333/2012, 346/2012, 360/2012,
570/2012, 713/2012, 714/2012, 715/2012, 734/2012,
427/2013, 441/2013, 442/2013, 444/2013, 1177/2013,
1178/2013, 10/2014, 11/2014, 12/2014 and 13/2014
25/06/2014
Parties through their counsel.
Respondents are free to file reply-affidavit within three
weeks from today, if so advised.
If no reply is filed, the matter will proceed on the basis that the averments made in the application for condonation of delay have remained uncontroverted.
No request for further adjournment, on any count, at the instance of the respondents, will be entertained on future dates.
(A. M. Khanwilkar) (Shantanu Kemkar)
Chief Justice Judge
DV