Madhya Pradesh High Court
Deepak Singh Tomar vs Union Of India on 8 December, 2015
W.P.No.1016/2009 (Deepak Singh Tomar Vs. Union of India & Ors.) 8/12/2015 Parties through their counsel. This writ petition is of the year 2009 and stands admitted vide order dated 18.3.09, however, till date counter affidavit has not been filed. Hence, eight weeks' time is granted to file counter affidavit.
List after eight weeks.
( Rohit Arya) Judge ms/-