Madhya Pradesh High Court
Ram Ratan & Ors. vs The State Of M.P. And Ors. on 11 May, 2015
WP-2442-2003
(RAM RATAN & ORS. Vs THE STATE OF M.P. AND ORS.)
11-05-2015
Shri Atul Anand Awasthy, Advocate, for the petitioners. Shri A. Singh, Government Advocate, for the State. The learned counsel appearing on behalf of both the parties state that the pleadings are complete. However, it is prayed that this petition be listed for final hearing. In the facts and circumstances of the case, the prayer seems to be reasonable and is therefore allowed.
This petition is hereby admitted for final hearing. List this petition for final hearing in due course.
(J.K. MAHESHWARI) JUDGE