Madhya Pradesh High Court
Vikramadity Tiwari vs The State Of Madhya Pradesh on 26 March, 2015
WP-15405-2007
(VIKRAMADITY TIWARI Vs THE STATE OF MADHYA PRADESH)
26-03-2015
Shri Aditya Adhikari, learned senior counsel with
Shri Gajendra Singh, learned counsel for the petitioner.
Shri Samdarshi Tiwari, learned Dy. Advocate
General for the respondents.
The writ petition is admitted for final hearing. The pleadings are complete and the respondents are duly represented by the counsel.
Office is therefore, directed to list this matter for final hearing in due course.
(S.K. SETH) JUDGE