Madhya Pradesh High Court
Vivek Chakradhar vs The State Of Madhya Pradesh on 14 December, 2018
1 WP-28685-2018
The High Court Of Madhya Pradesh
WP-28685-2018
(VIVEK CHAKRADHAR Vs THE STATE OF MADHYA PRADESH)
1
Jabalpur, Dated : 14-12-2018
Shri Rajesh Kumar Pandey, learned counsel for the petitioner.
Ms. Janhvi Pandit, learned Government Advocate for the
respondents/State.
As prayed, adjourned. List after six weeks.
(RAVI SHANKAR JHA) (SANJAY DWIVEDI)
JUDGE JUDGE
pp
Digitally signed by
PUSHPENDRA PATEL
Date: 2018.12.20
13:11:45 +05'30'