Madhya Pradesh High Court
Laxman Prasd vs The State Of Madhya Pradesh on 31 March, 2017
WP-6504-2013
(LAXMAN PRASD Vs THE STATE OF MADHYA PRADESH)
31-03-2017
The present case was heard and reserved for orders on 7.12.2016 but during the course of dictation, it is found that the subject matter of this writ petition is entirely different from Writ Petition No.17423/2012 (Raj Bahadur Singh versus State of M.P. & Others) and other connected matters, therefore, it be delinked from the aforesaid writ petitions and be listed for hearing in its turn.
(J.K. MAHESHWARI) JUDGE amit