Madhya Pradesh High Court
Tripti vs Iipm (Indian Institute Of Palanning And ... on 19 March, 2018
THE HIGH COURT OF MADHYA PRADESH
WP-3410-2014
(TRIPTI Vs IIPM (INDIAN INSTITUTE OF PALANNING AND MANAGEMENT) THR. AURINDUM
CHOVDHY)
6
Indore, Dated : 19-03-2018
Parties through their counsel.
Counsel for respondent No.1 prays time to file reply and
Vakalatnama.
sh Learned counsel for the petitioner is directed to supply the one e set copy of writ petition alongwith all anexures to learned counsel for ad the respondent during the course of day.
List after four weeks.
Pr a hy (VIVEK RUSIA) ad JUDGE M of Digitally signed by Praveen rt PRAVEEN KUMAR NAYAK Date: 2018.03.20 ou 12:58:57 +05'30' C h ig H