Madhya Pradesh High Court
Thamman Chand Koshta vs The State Of Madhya Pradesh on 29 January, 2015
<font size="4"> <div style="width: 600px; background-color: white; height: 500px; margin: 0px auto; word-wrap: break-word;" id="ggg" onkeypress="return nb(event)" onmouseup="checkStat()" contenteditable="true"> <p style="margin-right: -0.01in; margin-bottom: 0in; line-height: 100%; page-break-before: always" align="CENTER"> <font face="Bitstream vera serif, serif"><font style="font-size: 13pt" size="3"><u><b>W. P. No.407/2014</b></u></font></font></p> <p style="margin-right: -0.01in; margin-bottom: 0in; line-height: 100%" align="JUSTIFY"> <font face="Bitstream vera serif, serif"><font style="font-size: 13pt" size="3"><u><b>29.01.2015</b></u><span style="text-decoration: none"><span style="font-weight: normal"> </span></span></font></font></p> <p style="margin-top: 0.19in; margin-bottom: 0in; line-height: 150%" align="JUSTIFY"> <font face="Arial Unicode MS, Arial, sans-serif"><font face="Bitstream vera serif, serif"><font style="font-size: 11pt" size="3"> </font></font><font face="Bitstream vera serif, serif"><font style="font-size: 13pt" size="3">As prayed for on behalf of the petitioner, 15 days time is granted to file rejoinder.</font></font></font></p> <p style="margin-top: 0.19in; margin-bottom: 0in; line-height: 150%" align="JUSTIFY"> <br> </p> <p style="margin-bottom: 0in; font-style: normal; line-height: 100%; text-decoration: none; page-break-before: auto" align="JUSTIFY" lang="en-US"> <font color="#000000"><sup><font face="Bitstream vera serif, serif"><font size="3"><b> (SANJAY YADAV) </b></font></font></sup></font> </p> <p style="margin-left: 0.35in; margin-bottom: 0in; font-style: normal; line-height: 100%; text-decoration: none; page-break-before: auto" align="JUSTIFY" lang="en-US"> <font color="#000000"><sup><font face="Bitstream vera serif, serif"><font size="3"><b> JUDGE</b></font></font></sup></font></p> <p style="margin-right: -0.01in; margin-bottom: 0in; font-style: normal; line-height: 100%; text-decoration: none" align="LEFT" lang="en-US"> <br> </p> <p style="margin-right: -0.01in; margin-bottom: 0in; line-height: 100%; text-decoration: none" align="LEFT" lang="en-US"> <font color="#000000"><sup><font face="URW Chancery L"><font style="font-size: 8pt" size="1"><i><b>Loretta</b></i></font></font></sup></font></p> <p style="margin-left: 2.35in; margin-right: -0.01in; margin-bottom: 0in; font-style: normal; font-weight: normal; line-height: 100%; text-decoration: none" align="JUSTIFY" lang="en-US"> <br> </p> <!--<object type="application/pdf" data="../../MPHCJB/2014/SA/125/SA_125_2014_Order_03-Jul-2014.pdf" id="ggg_object" style="display: none"></object>--> <object type="application/pdf" id="ggg_object" style="display: none"></object> <!--<iframe src="../../MPHCJB/SA_125_2014_Order_03-Jul-2014.pdf" id='ggg_object' width="800px" height="600px" >--> </div> </font>