Madhya Pradesh High Court
Vijay Kumar Mandloi vs Public Health And Family Welfare ... on 11 May, 2016
W. A. No.44/2016
11.05.2016
Shri Jitendra Verma, learned counsel for the appellant.
Shri R. K. Mangal, learned G. A. for the respondents -
State, on advance notice.
Learned counsel for the appellant prays for and is granted last opportunity of four weeks time to argue on the question of admission and file supporting documents, if any.
List after summer vacation.
(P. K. Jaiswal) (Vivek Rusia)
Judge Judge
gp