Madhya Pradesh High Court
Bhavani Prasad Bharke vs The State Of Madhya Pradesh on 8 November, 2016
MCRC-15826-2016
(BHAVANI PRASAD BHARKE Vs THE STATE OF MADHYA PRADESH)
08-11-2016
Shri Sankalp Kochar, learned counsel for the applicants.
Shri Pankaj Dubey, learned counsel for the respondent-
Lokayukt.
Notices have already been served and counsel is appearing on behalf of the respondent. Hence, it is not necessary to pay P.F. As prayed by the learned counsel for the respondent- Lokayukt, two weeks' time is granted to seek instructions in the matter.
Counsel for the applicants has submitted that the case is listed before the Special Court at Bhopal tomorrow and he be granted liberty to raise all the objections in relation to jurisdiction of the Court to initiate proceedings of attachment of the property. Petitioner is granted liberty to raise all such objections.
C.C. As per rules.
(S.K. GANGELE) (SUBODH ABHYANKAR)
JUDGE JUDGE
Vikram