Madhya Pradesh High Court
Suresh Kumar Rawat vs The Board Of Secondary Education on 22 February, 2018
THE HIGH COURT OF MADHYA PRADESH
WP-17096-2015
(SURESH KUMAR RAWAT Vs THE BOARD OF SECONDARY EDUCATION)
2
Jabalpur, Dated : 22-02-2018
Shri Laljee Kushwaha, learned counsel for the petitioner.
None for the respondents though served.
In absence of respondents hearing of the present case is adjourned for four weeks.
sh In the meanwhile, respondents may file the reply. In case, if the e reply is not filed on or before the next date of hearing, the right to file ad the reply of the respondents shall be deemed to be closed.
Pr a hy (VIJAY KUMAR SHUKLA) JUDGE ad Digitally signed by AMITABH RANJAN Date: 2018.02.24 14:05:55 +05'30' M of Amitabh rt ou C h ig H