Madhya Pradesh High Court
Anil Kumar Chaubey vs State Of M.P on 24 January, 2017
WP-1704-2012 (ANIL KUMAR CHA UBEY Vs STA TE 0FM.P) 24-01-20 17 Parties through their counsel. Let copy of writ petition and annexures be supplied to learned counsel for the respondent No.5 in order to enable him to
seek instructions and file counter-affidavit. List after four weeks, as prayed for. (ROHIT ARYA) JUDGE bl-