Madhya Pradesh High Court
Shirish Kumar Verma vs The State Of Madhya Pradesh on 5 January, 2015
WRIT PETITION No.10039/2008 1
05.01.2015
Shri Kapil Patwardhan, learned Counsel for the
petitioners.
Shri Anubhav Jain, learned Panel Lawyer for the
respondents-State.
Heard on the question of admission. Admit.
No notice is necessary in view of the fact that the respondents are served and represented.
Be listed for final hearing as 'High Court Expedited Cases'.
Interim relief to remain in operation till the final disposal of the writ petition.
(K.K. Trivedi) Judge Skc