Madhya Pradesh High Court
Netrapal Singh vs The State Of Madhya Pradesh on 17 January, 2017
WP-8546-2016
(NETRAPAL SINGH Vs THE STATE OF MADHYA PRADESH)
17-01-2017
Shri Shreyas Pandit, learned counsel for petitioner.
Shri Vikram Johri, Panel Lawyer for the respondent-State.
Compliance of order passed on 5.7.2016 is reported vide action taken report filed on 22.11.2016.
Since the order has been complied with, no further adjudication is warranted.
Petition be consigned to record room.
(SANJAY YADAV) JUDGE vinod