Madhya Pradesh High Court
I.P.Tiwari vs The State Of Madhya Pradesh on 11 September, 2015
WP-11998-2010
(I.P.TIWARI Vs THE STATE OF MADHYA PRADESH)
11-09-2015
Shri Pushpraj Pandey, learned counsel for the petitioner.
Shri Lalit Joglekar, learned P.L. for the respondents/State.
Heard on I.A. No.13407/2010, an application for taking rejoinder on record.
It is allowed. Rejoinder is taken on record.
(S.K. GANGELE) JUDGE vkt