Madhya Pradesh High Court
Natthu vs District Collector State Of M.P. And 2 ... on 11 May, 2016
MA-2027-2013 (SHERU Vs DISTRICT COLLECTOR STA TE 0F MP. AND 2 ORS.) 1 1 -05-20 1 6 None for the appellant. Shri Yogesh Mittal, learned counsel for respondent State
has raised a preliminary objection that the appeal is not maintainable.
Since counsel for appellant is not present, therefore, the case is adjourned.
List on 17/8/2016.
(PRAKASH SHRIVASTAVA) JUDGE