Madhya Pradesh High Court
Ravi Shankar Nayak vs The State Of Madhya Pradesh on 23 July, 2015
Writ Petition No.1610 of 2015
23.07.2015
Shri K.C.Ghildiyal, learned counsel for the petitioner.
Shri Brahmdatt Singh, learned Govt. Advocate for the
respondents/State.
Petitioner is free to file rejoinder-affidavit in course of the day.
Advance copy be supplied to the respondents. List on 28.07.2015.
(A. M. Khanwilkar) (K.K.Trivedi)
Chief Justice Judge
AM.