Madhya Pradesh High Court
Prem Chandwani vs The Food Corporation Of India on 11 September, 2017
WP-8754-2015
(PREM CHANDWANI Vs THE FOOD CORPORATION OF INDIA)
11-09-2017
Shri Kumaresh Pathak, learned counsel for the petitioner.
Shri Vineet Kumar Pandey, learned counsel for the
respondent Nos.1 & 2.
Shri Pandey is directed to seek instructions whether the circular filed with the amendment application are applicable to the FCI or not. List on Friday (15/09/2017).
(SUJOY PAUL) JUDGE Biswal