Madhya Pradesh High Court
Sarvesh Garg And Anr. vs Union Of India And Anr. on 28 March, 2019
HIGH COURT OF MADHYA PRADESH
MCOMA No.2/2010
Indore, Dated:28.03.2019
None for the appellant.
Ms.Bhagyashree Sugandhi, learned counsel for
respondents.
On the previous date, learned counsel for appellant had pleaded no instructions, therefore, SPC was issued and inspite of SPC no one is present.
Since the connected matters have been adjourned for the next week, therefore, this case is also adjourned for the next week.
List in the next week.
(PRAKASH SHRIVASTAVA) Judge Digitally signed by Varghese Mathew Date: 28/03/2019 17:13:21