Madhya Pradesh High Court
Balvinder Singh Sethi vs Indrajeet Singh Sethi on 28 February, 2017
WP-6618-2016 (BAL VINDER SINGH SETHI Vs INDRA JEET SINGH SETHI) 2 8- 02 -2 0 1 7 Parties through their respective counsel. Counsel for the respondents prays for and is granted four
weeks time to file the reply to the writ petition. List the matter after filing of the reply. (VIVEK RUSIA) JUDGE