Madhya Pradesh High Court
C.U. Roy vs The State Of Madhya Pradesh on 24 September, 2020
Author: Subodh Abhyankar
Bench: Subodh Abhyankar
1 WP-8589-2020 The High Court Of Madhya Pradesh WP-8589-2020 (C.U. ROY Vs THE STATE OF MADHYA PRADESH AND OTHERS) 4 Jabalpur, Dated : 24-09-2020 Heard through Video Conferencing. Shri A.P. Singh, Advocate for the petitioner. Shri Anuj Shrivastava, P.L. for the State. Learned Panel Lawyer submits that he has filed reply. Learned counsel for the petitioner submits that he has not received the same, therefore, it is directed that copy of reply be furnished to counsel for the petitioner.
List after two weeks.
In the meantime, learned counsel for the petitioner may file rejoinder.
(SUBODH ABHYANKAR) JUDGE pn Digitally signed by PANKAJ NAGLE Date: 25/09/2020 10:53:55