Madhya Pradesh High Court
M/S Bajrang Fire Works Thr vs The State Of Madhya Pradesh on 3 February, 2017
WP-7049-2016 (M/S BAJRANG FIRE WORKS THR Vs THE STA TE 0F MADHYA PRADESH) 03-02-20
1 7 Eight weeks' time, as prayed for, is granted to file counter affidavit.
List after eight weeks. (ROHIT ARYA) JUDGE Arun*