Madhya Pradesh High Court
Rubabuddin vs The State Of Madhya Pradesh on 20 July, 2015
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W P No. 3673 / 2015
20/07/2015
Parties through their counsel.
Heard on IA No. 3437 / 2015.
The same is allowed.
Let necessary amendment be incorporated within 7
days.
Issue notice to the respondents. PF within a week.
List on 7/9/2015.
(S. C. SHARMA) JUDGE KR