Madhya Pradesh High Court
Satendra Singh Tyagi vs Union Of India on 4 April, 2018
THE HIGH COURT OF MADHYA PRADESH
WP-4715-2018
(SATENDRA SINGH TYAGI Vs UNION OF INDIA)
4
Gwalior, Dated : 04-04-2018
Shri Amit Lahot, learned counsel for the petitioner.
Shri Shashank Indapurkar, learned counsel for the respondents.
Learned counsel for the respondents at the outset raised the question of maintainability of writ petition.
sh Learned counsel for the petitioner seeks a week' time to advance e arguments on jurisdiction issue.
ad List the case in the week commencing 16.04.2018.
Pr a hy (ANAND PATHAK) JUDGE ad M of Rashid rt Digitally signed by RASHID KHAN ou Date: 2018.04.06 16:19:26 +05'30' C h ig H