Madhya Pradesh High Court
D.R.Maheshwar vs The State Of Madhya Pradesh on 15 September, 2014
W.P.No.19919/2013
15.09.2014
Shri A.D. Mishra, learned counsel for the petitioner.
Shri Rajesh Tiwari, learned Govt. Advocate for
respondents No. 1 to 3.
As prayed by learned Govt. Advocate, four weeks' time is allowed to file the return with a clear understanding that in case the return is not filed, the matter may be heard ex-parte in view of the fact that the petitioner is claiming the retiral dues.
List immediately after four weeks for orders on I.A.No.11961/2014.
(K.K. Trivedi) Judge A.Praj.