Madhya Pradesh High Court
Devi Dayal Rampure vs The State Of Madhya Pradesh on 10 May, 2018
THE HIGH COURT OF MADHYA PRADESH
WP-7599-2016
(DEVI DAYAL RAMPURE Vs THE STATE OF MADHYA PRADESH)
5
Gwalior, Dated : 10-05-2018
Parties through their counsel.
Counsel for the respondents/State prays for and is granted four
weeks' time to file reply.
List this matter after summer vacation.
e sh (S. A. DHARMADHIKARI) ad JUDGE Pr a hy Prachi ad M Digitally signed by PRACHI MISHRA Date: 2018.05.11 11:50:57 +05'30' of rt ou C h ig H