Madhya Pradesh High Court
Rubabuddin vs The State Of Madhya Pradesh on 9 February, 2016
WP-3673-2015 (R UBAB UDDIN Vs THE STA TE 0F MADHYA PRADESH) 09-02-20 1 6 None for the petitioner. Learned counsel for the respondent No.2 prays for and is
granted four weeks time to file the reply. List on 10.05.2016. (PRAKASH SHRIVASTAVA) JUDGE