Madhya Pradesh High Court
Keshari Prasad Dwivedi vs The Prescribed Authority on 6 December, 2016
WP-13318-2016
(KESHARI PRASAD DWIVEDI Vs THE PRESCRIBED AUTHORITY)
06-12-2016
It is stated on behalf of respondent no.2 that return is
filed on 1.12.2016.
Office to place the same on record. List the matter in the week commencing 2.1.2017. Rejoinder if any be filed. It is made clear that if rejoinder is not filed no further opportunity shall be granted.
Interim order to continue till next date of listing.
(SANJAY YADAV) JUDGE das