Madhya Pradesh High Court
Ram Kripal Yadav vs The State Of Madhya Pradesh on 28 January, 2016
WP-4360-2014
(RAM KRIPAL YADAV Vs THE STATE OF MADHYA PRADESH)
28-01-2016
Parties through their counsel.
The petition is admitted for hearing.
Mr. Mohd.Adil Usmani, learned counsel for respondent nos. 7
to 9 prays for and is granted four weeks' time to file the return.
Ad-interim order passed on earlier occasion shall continue till the next date of hearing.
(ALOK ARADHE) JUDGE