Madhya Pradesh High Court
Yogesh Bharti vs The State Of Madhya Pradesh on 9 March, 2018
THE HIGH COURT OF MADHYA PRADESH
WP-2196-2017
(YOGESH BHARTI Vs THE STATE OF MADHYA PRADESH)
2
Gwalior, Dated : 09-03-2018
Parties as before.
Shri N.S. Kirar, learned Government Advocate for the
respondents/State prays for and is granted four weeks time to
file reply.
sh List this matter after four weeks.
e ad (S. A. DHARMADHIKARI) Pr JUDGE a hy ad Durgekar M Digitally signed by SANJAY N. DURGEKAR of Date: 2018.03.09 18:07:15 +05'30' rt ou C h ig H