Madhya Pradesh High Court
Mr. Carnet Elias Fernandes vs Swuperintendent Of Police on 27 January, 2016
WP-11671-2015
(MR. CARNET ELIAS FERNANDES Vs SWUPERINTENDENT OF POLICE)
27-01-2016
Ms.Shobha Menon, learned Senior Counsel with Ms.Ankita Khara,
counsel for the petitioner.
Mr.Girish Kekre, learned Government Advocate for the
respondent Nos.1 and 2.
Mr.A.D.Mishra, learned counsel for the respondent No.3. Heard on I.A.No.361/2016, an application for passing appropriate direction and taking document on record. After hearing learned counsel for the parties, it is directed that in case the respondent No.3 is in possession of the original facility agreement dated 09.10.2012 (Annexure-P/3), it shall be produced before this Court on the next date of hearing. Let the writ petition be listed on 10.02.2016. Needless to state that in case the respondent No.3 does not have a original facility agreement, an affidavit in this regard shall be filed.
(ALOK ARADHE) JUDGE