Madhya Pradesh High Court
Sharad Yadav vs The State Of Madhya Pradesh on 18 November, 2015
M.Cr.C.No.10851/2015
(Sharad Yadav Vs. State of M.P. & Anr.)
18/11/2015
Shri A.S.Rathore, learned counsel for the applicant.
Shri Vivek Khedkar, learned Assistant Solicitor General of
Union of India for respondent No.2-CBI.
CBI counsel is under receipt of the case diary, but applicant's counsel seeks short adjournment to submit some additional documents before making the submission on merits of the petition.
Let this matter be placed under the same head in the week commencing 7.12.15.
(U.C.Maheshwari) (Sushil Kumar Gupta)
Judge Judge
ms/-