Madhya Pradesh High Court
Scientific Suppliers And ... vs The State Of Madhya Pradesh on 23 January, 2015
A.
C. No.49/2014
23.01.2015
Counsel
for the parties present.
As
prayed for on behalf of respondents, four weeks time is granted to
file reply.
Meanwhile, office to place on record report regarding service of notice on respondent No.3.
(SANJAY YADAV) JUDGE Loretta