Madhya Pradesh High Court
Satyendra vs Principal Secretary State Of M.P. And 5 ... on 10 January, 2017
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W P Nos. 5844, 6631, 6633, 7120, 7124, 7187, 7193,
7194, 7196, 7198, 7200, 7202, 7205, 7207, 7213, 7336,
7901, 8444, 8449, 8454, 8516, 8833, 8882, 8885, 8886,
8924, 9048, 9693, 10319, 10321, 10322, 10324, 10326,
10327, 10328, 10329, 10330, 12454, 12837, 12840,
13795, 13954, 13955 of 2013
10/01/2017
Parties through their counsel.
On 03/11/2016 time was granted to the State to file
reply and it was observed that in case reply is not filed,
this Court shall be directing personal appearance of the
respondent No.3 - Collector in the matter.
Learned counsel for the respondent - State submits that the reply is ready, however, for want of Affidavit, the same has not been filed. He undertakes to file the same within three days.
He is permitted to do so. List on 17/01/2017.
(S. C. SHARMA) JUDGE KR