Madhya Pradesh High Court
Govind Prasad Saini vs M.P.State Electricity Board on 3 September, 2012
WRIT PETITION No.9774/2011 1
03.09.2012
Shri Sanjayram Tamrakar, learned Counsel for the
petitioner.
Shri Anoop Nair, learned Counsel for the
respondents.
It is stated by learned Counsel for the petitioner that a rejoinder has been filed on 04.08.2012. The same is not available on record.
Learned Counsel appearing for the respondents prayed for and is granted two weeks' time to file the additional return to meet out the statements made in the rejoinder.
Registry is directed to place the rejoinder on record and list immediately after two weeks.
(K.K. Trivedi) Judge Skc