Madhya Pradesh High Court
Pushpraj Tripathi (Minor ) vs The State Of Madhya Pradesh on 9 February, 2018
THE HIGH COURT OF MADHYA PRADESH
WP-12731-2017
(PUSHPRAJ TRIPATHI (MINOR ) Vs THE STATE OF MADHYA PRADESH)
6
Jabalpur, Dated : 09-02-2018
Parties through their counsel.
Mr. Parashar, learned counsel for the respondent prays for and in
absence of opposition from the other side granted seven days' time to file reply.
sh Rejoinder, if any, be filed within 15 days.
e List thereafter.
ad Pr (SUJOY PAUL) JUDGE a hy ad M s@if Digitally signed by SAIFAN KHAN of Date: 2018.02.09 17:05:33 +05'30' rt ou C h ig H