Madhya Pradesh High Court
Skms Union (Aituc) vs Chief General Manager on 20 December, 2017
THE HIGH COURT OF MADHYA PRADESH WP-7698-2017 (SKMS UNION (AITUC) Vs CHIEF GENERAL MANAGER) 4 Jabalpur, Dated : 20-12-2017 Parties through their counsel. Learned counsel for the petitioner prays for time to file the rejoinder.
As a last opportunity, six weeks' time is granted to the petitioner to file the rejoinder.
List after six weeks.
(SUBODH ABHYANKAR) JUDGE Pallavi