Madhya Pradesh High Court
Shailendra Prakash Tiwari And Anr. vs The State Of M.P.And Ors. on 27 June, 2017
WPS-476-2005
(SHAILENDRA PRAKASH TIWARI AND ANR. Vs THE STATE OF M.P.AND ORS. )
27-06-2017
Shri Nirmal Sharma, learned counsel for the petitioner.
Shri A.S. Rathore, learned Panel Lawyer for the
respondents/State.
Respondents/State have filed an IA No. 7368/2009, an application for dismissing the writ petition being rendered infructuous on 13.05.2009.
Copy of the same has not been supplied to petitioner. However, copy of said IA has been supplied today. Counsel for the petitioner prays for and is granted time to verify the same and seek instruction in the matter.
(S.A. DHARMADHIKARI) JUDGE (LJ*)