Madhya Pradesh High Court
P.G. Kelkar (Prashant Govind Kelkar) vs The State Of Madhya Pradesh on 11 April, 2017
WP-471-2017
(P.G. KELKAR (PRASHANT GOVIND KELKAR) Vs THE STATE OF MADHYA PRADESH)
11-04-2017
Ms. Gulab Kali Patel, learned counsel for the petitioner.
Shri Piyush Jain, learned PL for the respondent/State.
Shri Jain seeks and is granted four weeks' time to file reply. Till the next date of hearing, the effect and operation of the impugned order dated 23.09.2015 (Annexure P/3), so far as it relates to the recovery is concerned, shall remain stayed.
C.C. As per rules.
(SUBODH ABHYANKAR) JUDGE Vikram