Madhya Pradesh High Court
Laxmi Medical Agency Thr. vs The State Of Madhya Pradesh on 2 January, 2017
CRR-744-2016
(LAXMI MEDICAL AGENCY THR. Vs THE STATE OF MADHYA PRADESH)
02-01-2017
Shri Jitendra Sharma, learned counsel for the petitioner.
Shri R. K. Awasthi, learned Public Prosecutor for the
respondent/State.
Learned counsel for the petitioner prays for time to comply with the order dated 15.11.2016.
As a last indulgence, a week's time is granted. As per order dated 15.11.2016, Shri Shashank Indrapurkar appeared on behalf of Central Bureau of Narcotics, therefore, no notice to Central Bureau of Narcotics is necessary. Let a copy of the revision memo and documents be supplied to Shri Indrapurkar. He shall file reply in the matter.
Let the matter be listed after two weeks.
(SUNIL KUMAR AWASTHI) JUDGE neetu