Madhya Pradesh High Court
Nirman Karmchari Vyavsay Sangh Gwalior ... vs The State Of Madhya Pradesh Thr. on 3 September, 2015
Writ Appeal No.216/2015
(Nirman Karmchari Vyavsay Sangh Vs. State of M.P. &
Ors.)
3/09/2015
Shri S.K.Sharma, learned counsel for the appellant.
Shri Prabal Solanki, learned Govt. Advocate for the
respondents/State.
Various papers annexed with the appeal memo are not readable, hence, appellant's counsel is directed to file readable copies of the same. Such exercise be carried out within seven days.
Let this matter be placed under the same head in the week commencing 14.9.15.
(U.C.Maheshwari) (Sushil Kumar Gupta)
Judge Judge
ms/-