Madhya Pradesh High Court
Ramgopal Rawat vs The State Of Madhya Pradesh on 8 December, 2015
1
W.P. No. 4946 / 2015
08/12/2015
Shri Ashok Sethi, learned Senior Counsel
with Shri Manoj Manav, learned Counsel for the
petitioner.
Smt. Anjali Jamkhedkar, learned Counsel for
the respondent no.1/State.
Heard on I.A. Nos.6223/2015 which is an application for grant of Ad-interim writ.
Counsel for the respondent /State prays for short time to address this Court and seek instructions.
List on 14th December 2015, as prayed. Needless to say that nothing coercive shall be done against the petitioner till then.
C.c as per rules.
(Mrs. S.R. Waghmare) Judge sumathi