Madhya Pradesh High Court
Abhishek Hardia vs The State Of Madhya Pradesh on 2 January, 2018
THE HIGH COURT OF MADHYA PRADESH WP-16682-2017 (ABHISHEK HARDIA Vs THE STATE OF MADH YA PRADESH) 3 Indore, Dated : 02-01-2018 Parties through their counsel. Learned counsel for the respondent/State prays for time to
file reply.
Six weeks' time is granted. h List the matter on 5t April 2018. (S.C.SHARMA) JUDGE