Madhya Pradesh High Court
Ravindra Nath Tripathi vs The Union Of India & Ors on 17 January, 2013
W.P. No. 360/2002
17.01.2013
Petitioner in person.
Shri O.P. Namdeo, learned counsel for the
respondent No.1.
As prayed by learned counsel for the respondent, list the petition on 22.01.2013.
(S.A. Bobde) (K.K. Trivedi)
Chief Justice Judge
b
W.P. No.
03.01.2013
Shri , learned counsel for the petitioner. Heard on the question of admission. Issue notice.
Shri ....learned counsel accepts notice on behalf of the respondents. He prays for and is granted three weeks time to file reply.
List after three weeks.
(S.A. Bobde) (K.K. Trivedi)
Chief Justice Judge
b