Madhya Pradesh High Court
Deepak Singh Tomar vs Union Of India on 29 February, 2016
1
Writ Petition No.1016/2009
29/02/2016
Shri Himanshu Sharma, Advocate for the petitioner.
Shri Nakul Khedkar, Advocate for the respondents.
Let copy of counter-affidavit filed by the respondents be supplied to counsel for the petitioner. Learned counsel for the petitioner prays for time to seek instructions.
Time as prayed for is granted. List after 12 weeks.
(Rohit Arya) Judge vc