Madhya Pradesh High Court
Shri Carnet Elias Fernandes Vemalayam vs District Magistrate on 15 November, 2017
THE HIGH COURT OF MADHYA PRADESH WP-8077-2017 sh (SHRI CARNET ELIAS FERNANDES VEMALAYAM Vs DISTRICT MAGISTRATE) e 4 ad Jabalpur, Dated : 15-11-2017 Pr Shri Vishal Bhatnagar, learned counsel for the petitioner. On the request of the learned counsel for the petitioner, a case is adjourned to 01.12.2017.
hy On the said date no request shall be accepted by the learned ad counsel for the petitioner for adjournment.
List the case on 01.12.2017.
M Till then interim relief, if any, shall remain in operation.
of rt (J.K. MAHESHWARI) ou JUDGE C h ig H DPS DHEERAJ PRATAP SINGH 2017.11.16 11:17:00 +05'30'