Madhya Pradesh High Court
Ku.Neha Sharma vs State Of M.P. on 16 June, 2015
1
WP.1159/2010
16.06.2015
Shri Devendra Sharma, Advocate for the petitioner.
Shri Praveen Newaskar, Dy.G.A. for the respondent /
State, prays for and is granted four weeks' time to file reply. If reply is not filed, OIC concerned shall remain present before this Court on 4th August, 2015.
A typed copy of this order be given to AG office.
(Sujoy Paul)
sarathe/- Judge