Madhya Pradesh High Court
Gajendra Singh Bundela vs Forest Range Damoh on 24 July, 2018
1 RP-1020-2018 The High Court Of Madhya Pradesh RP-1020-2018 (GAJENDRA SINGH BUNDELA Vs FOREST RANGE DAMOH) 2 Jabalpur, Dated : 24-07-2018 Parties through their counsel. Learned counsel for the petitioner is directed to serve copy of the review petition to learned Govt. Advocate during course of the day.
List the matter in the next week. Office is directed to reflect the name of office of the Advocate General in the cause list.
(MISS VANDANA KASREKAR) JUDGE ts Digitally signed by TULSA SINGH Date: 2018.07.24 17:25:30 +05'30'