Madhya Pradesh High Court
Samrath Singh Bhadoriya vs The State Of Madhya Pradesh on 6 May, 2019
1 WP-5196-2019
The High Court Of Madhya Pradesh
WP-5196-2019
(SAMRATH SINGH BHADORIYA Vs THE STATE OF MADHYA PRADESH)
3
Gwalior, Dated : 06-05-2019
Shri Harshad Bahirani, learned counsel for the petitioner.
Shri F.A. Shah, learned Govt. Advocate for the respondent/State.
As prayed for on behalf of State, four weeks' time is granted to file reply.
List after four weeks.
(SANJAY YADAV) JUDGE neetu NEETU SHASHAN Digitally signed by NEETU SHASHANK DN: c=IN, o=HIGH COURT OF M.P. BENCH GWALIOR, ou=HIGH COURT OF M.P. BENCH GWALIOR, postalCode=474011, st=Madhya Pradesh, 2.5.4.20=36b486bb0d381b950e435ec09e066bc6b58cb947c1474b7dc349a1cf27e aa2ce, serialNumber=e60a9bbfc39e0ee500eaade1e0b3b8565cb3a7dc9f5cd048197df0ff3 149ae58, cn=NEETU SHASHANK Date: 2019.05.06 23:15:38 -07'00' K