Madhya Pradesh High Court
The State Of Madhya Pradesh vs Shrinivas Sharma on 15 September, 2015
Writ Appeal No.607 of 2011
Writ Appeal No.715 of 2011
Writ Appeal No.731 of 2011
Writ Appeal No.732 of 2011
Writ Appeal No.733 of 2011
15.09.2015
Shri Piyush Bhatnagar, learned counsel for the
appellants.
Shri Samdarshi Tiwari, learned Dy. Advocate
General for the respondents/State.
List in the second week of January, 2016, with liberty to the parties to get the date preponed in the event Supreme Court matter is decided in earlier point of time.
(A. M. Khanwilkar) (Sanjay Yadav)
Chief Justice Judge
AM.