Madhya Pradesh High Court
Amar Lal Jatav (Sc) vs The State Of Madhya Pradesh on 18 September, 2015
WP-15800-2015
(AMAR LAL JATAV (SC) Vs THE STATE OF MADHYA PRADESH)
18-09-2015
Shri N.S. Ruprah, learned counsel for the petitioner.
Heard on the question of admission.
Issue notice.
At this stage, Smt. Surabhi Nigam, learned Dy. Govt.
Advocate, accepts notice on behalf of the respondents.
List the matter in the week commencing 13th October, 2015.
(VANDANA KASREKAR) JUDGE