Madhya Pradesh High Court
Shrimant Madhav Rao Scindia H.S.S. vs The State Of M.P.And Ors. on 2 July, 2015
1 W.P No.2679/2004 02.07.2015 Parties as before.
Learned counsel for the Janpad Panchayat informs that in compliance of order passed by this Court dated 30/06/2015, the concerned Officer along with record has left Kurwai, but due to some unforeseen circumstances, he could not reach Gwalior and therefore, learned counsel prays for short adjournment.
As prayed, list this matter on Tuesday (07/07/2015) for final hearing on the top of final hearing list.
(Sheel Nagu) Judge Durgekar*