Madhya Pradesh High Court
Principal Secretary State Of M.P. And 3 ... vs Taruna Ahuja on 11 August, 2014
1
Writ Appeals No.735, 736 and 737 of 2012
Writ Appeal No.13/2013
11.08.2014
Parties through their learned counsel.
Ms. Mini Ravindran, learned Deputy Government Advocate for the appellant / State, seeks time to file an appropriate affidavit. At her request, ten days time for the same is granted.
List the matter after ten days.
(Shantanu Kemkar) (Mool Chand Garg)
Judge Judge
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