Madhya Pradesh High Court
State Of National Capital Territory Of ... vs Shiv Kumar Singh Kushwah on 19 February, 2018
1 THE HIGH COURT OF MADHYA PRADESH R.P. No. 515/2017, R.P. No. 516/2017, R.P. No. 517/2017, R.P. No. 518/2017, R.P. No. 519/2017, R.P. No. 520/2017, R.P. No. 521/2017 Gwalior, 19/02/2018 It is stated at bar that there is demise in the family of Shri R.D. Sharma; therefore, he has not come to the Court.
In view whereof, let this matter be posted in the week commencing 19th March, 2018.
Reply to application for condonation of delay in the meanwhile. It is made clear that if reply is not filed, right to file reply shall stand closed and application shall be considered on its own merit.
(Sanjay Yadav) (Ashok Kumar Joshi)
Judge Judge
shubh*
Digitally signed by SHUBHANKAR
MISHRA
Date: 2018.02.19 17:17:56 +05'30'