SANJAY SHUKLA Vs. STATE OF MADHYA PRADESH
LAWS(SC)-2015-7-142
SUPREME COURT OF INDIA
Decided on July 09,2015

SANJAY SHUKLA Appellant
VERSUS
STATE OF MADHYA PRADESH Respondents

JUDGEMENT

- (1.) List on 9-7-2015 along with WP (C) No. 372 of 2015. Order dated 9-7-2015 (Before H.L. Dattu, C.J. and Arun Mishra and Amitava Roy, JJ.) SLP (Crl.) No.... CRLMP No. 10137 of 2015
(2.) Permission to file special leave petition is granted. Notice, returnable in four weeks' time.
(3.) Mr Ashok Kumar Singh, learned counsel, on caveat, enters appearance and accepts notice on behalf of Respondent 4, Issue notice to other respondents. WP(C) No.417 of 2015;


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