Madhya Pradesh High Court
Ramesh Mendola vs Special Police Establishment Lokayukt on 13 December, 2016
---1---
Criminal Revision No.1011/2016
13.12.2016
Shri Sidharth Luthra, learned Senior Advocate with
Shri V.K. Jain, learned counsel for the petitioner.
Shri Anand Soni, Advocate for respondent - Lokayukt.
Criminal Revision No.996/2016 13.12.2016 Shri Subramanyam Prasad, learned Senior Advocate with Shri V. Dalal, learned counsel for the petitioner.
Shri Anand Soni, Advocate for respondent - Lokayukt.
M.Cr.C.No.8078/201613.12.2016 Shri Subramanyam Prasad, learned Senior Advocate with Shri V. Dalal, learned counsel for the petitioner.
Shri Anand Soni, Advocate for respondent - Lokayukt. Learned Senior counsel for the petitioner have completed their arguments.
Shri Soni, learned counsel for the respondent - Lokayukt prays for and is granted time to argue on behalf of Special Police Establishment (Lokayukt). Prayer accepted.
List on 14.1.2016.
(P.K. JAISWAL) (VIRENDER SINGH)
JUDGE JUDGE
SS/-