Madhya Pradesh High Court
Amit And 5 Ors. vs Iipm(Indian Institute Of Planning And ... on 19 March, 2018
THE HIGH COURT OF MADHYA PRADESH
WP-9765-2013
(AMIT AND 5 ORS. Vs IIPM(INDIAN INSTITUTE OF PLANNING AND MANAGEMENT) AND 2 ORS.)
6
Indore, Dated : 19-03-2018
Parties through their counsel.
Counsel for the respondent No.1 prays time to file reply and
Vakalatnama.
Learned counsel for the petitioner is directed to supply the one sh set copy of writ petition alongwith all anexures to learned counsel for e the respondent during the course of day.
ad List after four weeks.
Pr (VIVEK RUSIA) a JUDGE hy ad Digitally signed by PRAVEEN KUMAR M NAYAK Date: 2018.03.20 Praveen 14:58:36 +05'30' of rt ou C h ig H