Madhya Pradesh High Court
Yogesh Kumar Gupta vs Board Of Revenue Board Of Revenue on 12 March, 2018
THE HIGH COURT OF MADHYA PRADESH
WP-834-2014
(YOGESH KUMAR GUPTA Vs BOARD OF REVENUE BOARD OF REVENUE)
18
Jabalpur, Dated : 12-03-2018
Shri P.N.Dubey and Ms.Preeti Khanna, Advocate, for the
petitioners.
Shri Pranay Verma, Advocate for respondent nos. 2 and 3.
Heard on I.A.No.15392/2017.
sh Learned counsel for the respondents submits that he has filed e reply to the said application.
ad It is stated by the learned counsel for the petitioners that in the Pr connected contempt petition, same respondents are not being served.
Copy of the contempt petition be served to Shri Pranay Verma, a hy learned counsel for the respondents, who is representing respondent nos.1 to 3 in the contempt petition.
ad List this matter after 3 weeks so as to enable the learned counsel M for the respondents to seek instructions in the contempt petition.
Since the pleadings are complete in the writ petition, list this of matter on 19-04-2018.
rt If possible on the said date, the matter will be heard finally. ou Interim order passed on the earlier occasion shall continue. C (VIJAY KUMAR SHUKLA) h JUDGE ig H hsp Digitally signed by HARSAHAI PATERIYA Date: 2018.03.13 12:33:15 +05'30'