Sudhakar Singh vs The State Of Madhya Pradesh on 6 February, 2015

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Madhya Pradesh High Court

Sudhakar Singh vs The State Of Madhya Pradesh on 6 February, 2015

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<p class="MsoNormal" style="margin-right:-1.8pt;text-align:center;
mso-line-height-alt:5.0pt;page-break-before:always" align="center"><b style="mso-bidi-font-weight:
normal"><u><span style="font-size:13.0pt;font-family:&quot;Georgia&quot;,&quot;serif&quot;">Writ
Petition No.19949/2014<span style="mso-bidi-font-weight:bold"></span></span></u></b></p>

<p style="margin-top:5.0pt;line-height:150%"><b><u><span style="font-size:13.0pt;
line-height:150%;font-family:&quot;Georgia&quot;,&quot;serif&quot;">06.02.2015</span></u></b></p>

<p style="margin-top:5.0pt;margin-right:5.05pt;margin-bottom:0in;margin-left:
0in;margin-bottom:.0001pt;line-height:150%"><span style="font-size:13.0pt;
line-height:150%;font-family:&quot;Georgia&quot;,&quot;serif&quot;"><span style="mso-tab-count:
1">&nbsp;&nbsp;&nbsp;&nbsp;&nbsp;&nbsp;&nbsp;&nbsp;&nbsp;&nbsp;&nbsp; </span>Shri Akhil Singh, Advocate for the petitioner.</span></p>

<p style="margin-top:5.0pt;margin-right:5.05pt;margin-bottom:0in;margin-left:
0in;margin-bottom:.0001pt;line-height:150%"><span style="font-size:13.0pt;
line-height:150%;font-family:&quot;Georgia&quot;,&quot;serif&quot;"><span style="mso-tab-count:
1">&nbsp;&nbsp;&nbsp;&nbsp;&nbsp;&nbsp;&nbsp;&nbsp;&nbsp;&nbsp;&nbsp; </span>Shri P.Shroti, P.L. for the respondents/State. </span></p>

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1">            Let reply be filed within three weeks.             List thereafter.             Interim order passed earlier shall remain in operation till next date of hearing.                    (J.K.Maheshwari)                JUDGE HS <!--[if gte mso 10]> <style> /* Style Definitions */ table.MsoNormalTable {mso-style-name:"Table Normal";

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Madhya Pradesh High Court

Sudhakar Singh vs The State Of Madhya Pradesh on 6 February, 2015