Madhya Pradesh High Court
Sona Bai Maravi vs Central Industrial Security Force ... on 2 December, 2015
WP-3494-2015
(SONA BAI MARAVI Vs CENTRAL INDUSTRIAL SECURITY FORCE (CISF))
02-12-2015
Shri Rahul Diwakar, learned counsel for the petitioner.
Shri Mohan Sausarkar, learned counsel for respondents No.1, 2 and 3
submits that he is filing the reply during the course of the day. Copy of the same has been supplied to learned counsel for the petitioner. Learned counsel for the petitioner prays for three weeks time to file the rejoinder.
Prayer is allowed.
List the matter after ensuing winter vacation. In the meanwhile, interim order to continue.
(MISS VANDANA KASREKAR) JUDGE