Madhya Pradesh High Court
Rubabuddin vs The State Of Madhya Pradesh on 30 November, 2015
WP No. 3673/2015
1
30.11.2015
Parties through their counsel.
Shri R.S. Raghuvanshi, Advocate for respondent
No.2 complains that copy of petition has not been supplied to him.
Shri Ashutosh Surana, Advocate for the petitioner, undertakes to supply copy of petition and annexures to him by tomorrow.
Response, if any, be filed within 15 days. List thereafter.
(Sujoy Paul)
(alok) Judge