Madhya Pradesh High Court
Rekha Dhurve Markam & Anr. vs The State Of M.P. And Anr. on 10 July, 2014
W.P. No. 957/2003
10.07.2014
Shri D.K. Dixit, learned counsel for the
petitioners.
Shri Vivek Agrawal, learned Deputy Advocate
General for the respondent/State.
Admit.
The return on behalf of respondent No.2 has already been filed.
The State may file the return within four weeks. Be posted for final hearing in due course.
(K.K. Trivedi) Judge b