Madhya Pradesh High Court
Tripti vs Iipm (Indian Institute Of Palanning And ... on 17 April, 2018
HIGH COURT OF MADHYA PRADESH: BENCH AT INDORE
W.P. No.3410/2014
Indore, dated 17.04.2018
Parties through their counsel.
Learned counsel for the petitioner is directed to
serve a copy of the writ petition to counsel for respondent
No.1 within three days.
Learned counsel for respondent No.1 is also granted time to file reply in the matter.
List the matter on 14th May 2018 along with W.P. No.9765/2013.
(S.C. Sharma) Judge Ravi Digitally signed by Ravi Prakash Date: 2018.04.19 10:47:44 +05'30'