Madhya Pradesh High Court
Rameshwar Pratap Singh vs Indore Development Authority on 24 January, 2018
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HIGH COURT OF MADHYA PRADESH, BENCH AT INDORE
W. P. No.18005 of 2017
Indore, dated : 24.01.2018
Shri Vijay Assudani, learned counsel for the petitioners.
Ms. Mini Ravindran, learned counsel for the respondent.
As prayed by the learned counsel for the respondent, two weeks time is granted to file reply.
List in the week commencing 12.02.2018 along with W. P. No.4321/2017 for analogous hearing.
(P. K. Jaiswal) Judge gp