Madhya Pradesh High Court
The State Of Madhya Pradesh Thr. vs Laxman Prasad Sharma on 10 February, 2016
1 W.A.No.270/2015
10.02.2016
Shri Vishal Mishra, Dy. Advocate General for the
appellants/State.
Shri Pawan Dwivedi, Advocate entered appearance
on behalf of all the respondents and therefore, issuance
of notice to the respondents is dispensed with.
Counsel appearing for the respondents prays for and is granted two weeks' time to file reply to I.A.No.6760/2015 for condonation of delay as well as I.A.No.6759/2015 for stay.
(R.S.Jha) (M.K. Mudgal)
Judge Judge
Anil*