Madhya Pradesh High Court
Chandrika Prasad Tiwari vs The State Of Madhya Pradesh on 28 August, 2019
Author: Nandita Dubey
Bench: Nandita Dubey
THE HIGH COURT OF MADHYA PRADESH
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Jabalpur, Dated: 28.8.2019
Parties through their counsel.
Learned Government Advocate for the respondent/State prays
for and is granted four weeks' time to file reply in the petitions, in which it is not already filed.
List these matters after four weeks. Interim relief, if any, to continue till the next date of hearing.
(Nandita Dubey) Judge ak Digitally signed by ASHISH KOSHTA DN: c=IN, o=MP HIGH COURT, ou=GOVERNMENT, postalCode=482001, st=Madhya Pradesh, 2.5.4.20=7ee89d31e9df06bf1b73a726c9eea38a87e6fe5e9822d3548a2 545743653d019, serialNumber=c4daa1d227b8af4922dde70e5d7fac9f3449368cd9024cf 39d0f7e421b35bb46, cn=ASHISH KOSHTA Date: 2019.08.28 16:50:36 +05'30' Adobe Reader version: 11.0.8