Madhya Pradesh High Court
Satpura Kshetriya Gramin Bank vs Satpura Narmada Kshetriya Grain Bank on 11 December, 2014
W.P.No.2022/2010
11.12.2014
Shri Jaideep Sirpurkar, learned counsel for the
petitioner.
Office has wrongly listed this writ petition again on
I.A.No.516/2011, which has already been considered
and rejected vide order dated 20.11.2014.
Registrar (Judl.) to note and to ensure that such
type of listing is not repeated in future.
Since the writ petition is already admitted in terms
of order dated 24.2.2010, be listed for final hearing in due
course.
Learned counsel for the petitioner to make an
application for change of nomenclature of the
respondent- Bank.
(K.K. Trivedi) Judge A.Praj.