Madhya Pradesh High Court
Babban Rao Shelke vs Shri P.C. Meena on 2 September, 2015
CONC-2018-2013
(BABBAN RAO SHELKE Vs SHRI P.C. MEENA)
02-09-2015
Parties through their counsel. Learned Dy. Advocate General prays for and is granted 4 weeks' time to comply with the order.
th Let the petition be listed in the week commencing 5 October, 2015.
(VANDANA KASREKAR) JUDGE