Madhya Pradesh High Court
Smt. Leela Ben Patel vs The State Of Madhya Pradesh on 5 September, 2017
WP-17111-2011
(((((((((((((((((((((((((((((SMT. LEELA BEN PATEL Vs THE STATE OF MADHYA
PRADESH)))))))))))))))))))))))))))))
05-09-2017
W.P. Nos.16010/2011,16227/11,16228/11, 16229/11, 16230/11,
16231/11, 16232/11, 16233/11, 16235/11, 16236/11, 16250/11,
16251/11, 16252/11, 16253/11, 16254/11, 16255/11, 16257/11,
16260/11, 16261/11, 16263/11, 16264/11, 16266/11, 16267/11,
16288/11, 16290/11, 16298/11, 17102/11, 17105/11, 17107/11,
17111/11, 17113/11, 17117/11, 17118/11, 17120/11, 17121/11,
17122/11, 17126/11, 17127/11, 17133/11, 17140/11, 17143/11
and 17641/11
Parties through their counsel.
The respondents have not filed reply in last six years.
Considering the aforesaid, as a last chance three weeks' time is given to file reply, failing which right to file reply shall stand forfeited automatically. List all the matters for further consideration and final disposal in the week commencing from 03.10.2017.
(SUJOY PAUL) JUDGE ac/-