Madhya Pradesh High Court
Right To Food Group,Mp. vs The State Of Madhya Pradesh Judgement ... on 7 January, 2014
W.P. Nos.6671/07, 5010/08 and 5957/08 7.1.14
Shri Raghvendra Kumar and Shri S.K.Patel, Advocates for the petitioner(s) in respective petitions.
Counsel for the petitioner(s), in all fairness, submit that these petitions do not survive for consideration.
Hence, disposed of as infructuous.
(A.M.Khanwilkar) (Krishn Kumar Lahoti)
Chief Justice Judge
(and)