Madhya Pradesh High Court
Madhusudan Bhardwaj vs Mamta Bhardwaj on 16 February, 2017
CRR-618-2010
(MADHUSUDAN BHARDWAJ Vs MAMTA BHARDWAJ )
16-02-2017
Shri Sarvesh Sharma, counsel for the applicant.
Respondent is present in person.
The respondent prays for some time to file reply to IA No. 9006/2016, an application under Section 391 of CrPC. Several opportunities were given to the respondent. A last opportunity is given to the respondent that reply should be filed within a week. Case be kept pending in the weekly list for next week.
(N.K. GUPTA) JUDGE MKB