Madhya Pradesh High Court
Ashok Singh Tomar vs Principal Secretary The State Of Madhya ... on 12 May, 2016
1
W.P. Nos.8268/11, 8276/11, 8279/11, 8282/11, 8339/11,
8342/11 & 8343/11
12/05/2016
Parties through their counsel.
Counsel for the respondent/State prays for and is
granted four weeks time to file additional reply.
List after four weeks.
(Prakash Shrivastava) Judge sumathi