Madhya Pradesh High Court
Manoj Kumar Shrivastava vs The State Of M.P. And Anr. Judgement ... on 18 February, 2014
W.P. No. 3923/2003
18.02.2014
None for the petitioner.
Shri Rahul Jain, learned Deputy Advocate
General for the respondents.
The petition is already admitted for hearing. However, this Court has not considered the interim prayer at that time. The interim prayer is in fact nothing but calling of certain records of selection from the respondents-authorities. Such a prayer is not necessary in view of the fact that with the return respondents are required to file the relevant documents.
Let the return be filed by the respondents within four weeks.
Be listed for final hearing immediately thereafter.
(K.K. Trivedi) Judge b