Madhya Pradesh High Court
Sobaran Singh @ Siromani Singh vs The State Of Madhya Pradesh Thr on 4 November, 2016
W.P.3895/2016
04.11.2016
Ms. Sudha Shrivastava, learned Government
Advocate for the respondents/State prays for time to file
return.
Let reply be filed within two weeks, failing which this Court may be forced to take coercive action as life and liberty of a person is at stake in the present petition and, therefore, no laxity can be accepted in the matter of filing of return.
A typed copy of the order be supplied to learned Government Advocate.
List this case on 17.11.2016.
(Vivek Agarwal)
APC Judge