Madhya Pradesh High Court
Chandabai Rathor vs The State Of Madhya Pradesh on 21 February, 2022
Author: Anil Verma
Bench: Anil Verma
HIGH COURT OF MADHYA PRADESH, BENCH AT INDORE Misc. Petition No.3127/2020 (Puja Rathor Vs. State of M. P. and Others) Misc. Petition No.3132/2020 (Rahul Rathor Vs. State of M. P. and Others) Misc. Petition No.3134/2020 (Chandabai Rathor Vs. State of M. P. and Others) Misc. Petition No.3137/2020 (Harinarayan Rathor Vs. State of M. P. and Others) -1- Indore, dated 21/02/2022 Parties through their counsel.
Learned counsel for the petitioner(s) prays for and is granted three weeks' time to file rejoinder.
List after three weeks.
Interim relief to continue, till the next date of hearing.
(ANIL VERMA) JUDGE Tej Signature Not Verified SAN Digitally signed by TEJPRAKASH VYAS Date: 2022.02.21 17:00:07 PST