Madhya Pradesh High Court
Rubabuddin vs The State Of Madhya Pradesh on 6 July, 2015
-1-
W. P. No.3673/2015
06/07/2015
Shri Ashutosh Surana, learned counsel for the
petitioner.
Shri R. K. Mangal, learned counsel for the
respondent/State.
Learned counsel for the petitioner prays for three weeks time to file an appropriate application for impleading additional party.
List on 20/07/2015.
(Prakash Shrivastava) JUDGE Tej