Madhya Pradesh High Court
Netrapal Singh vs The State Of Madhya Pradesh on 24 October, 2016
WP-8546-2016
(NETRAPAL SINGH Vs THE STATE OF MADHYA PRADESH)
24-10-2016
Shreyas Pandit, learned counsel for the petitioner.
Shri Vikram Johri, Panel Lawyer for respondent State.
Action report as was directed on 5.7.2016 has not been filed by Collector, Dindori.
Let the report be filed on or before 15 th November, 2016 failing which the Collector, Dindori shall remain personally present on 17th November, 2016.
(SANJAY YADAV) JUDGE vivek