Madhya Pradesh High Court
Kamlesh Sapre vs Raghuvar Dayal on 10 January, 2018
THE HIGH COURT OF MADHYA PRADESH MP-1463-2017 (KAMLESH SAPRE Vs RAGHUVAR DAYAL) 1 Gwalior, Dated : 10-01-2018 Shri D.D. Bansal, learned counsel for the petitioner. Shri G.P. Chourasiya submits that he is filing his Vakalatnama today and seeks copy of miscellaneous petition. Shri Bansal agrees to supply copy of the petition to Shri Chourasiya.
On request of the parties, list tomorrow (11.01.2018). Parties will be free to mention the case for out of turn hearing, inasmuch as there is urgency in the matter and case is reported to be listed before the trial Court on 11.01.2018 and adjournment is being sought by Shri G.P. Chourasiya, who has already filed his Vakalatnama.
(VIVEK AGARWAL) JUDGE shanu