Madhya Pradesh High Court
Rubabuddin vs The State Of Madhya Pradesh on 7 September, 2015
WP No.3673l15 7/9/2015 Parties through their counsel. Shri R.S. Raghuvanshi, learned counsel for respondent No. 2
prays for and is granted four weeks time to file Vakalatnama as well as reply to the writ petition. List on 30l11l2015.s (Prakash Shrivastava) Judge BDJ