Madhya Pradesh High Court
Devendra Jain vs M/S Lalsai Transport Thr on 4 November, 2016
1 WP No. 3388/2016 04 11 2016 Parties through their counsel. Counsel for the respondents/ State prays for and is
granted four weeks time to file reply. List this matter after four weeks. (S.A DHARMADHIKARI) JUDGE Prachi*