Madhya Pradesh High Court
Murlidhar Rawal vs Principal Secretary The State Of Madhya ... on 24 August, 2018
HIGH COURT OF MADHYA PRADESH, BENCH AT INDORE
Writ Petition No.8209/2011
(Murlidhar Rawal Vs. State of M. P. and Others)
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Indore, dated 24/08/2018
Shri Anuj Bhargava, learned counsel for the petitioner.
Shri Mukesh Parwal, learned government advocate for the
respondent/State.
The present petition is an admitted writ petition. Learned counsel is certainly free to file appropriate application for listing of the matter for final hearing.
IA.No.1972/2017 stands disposed of with the aforesaid liberty.
(S. C. SHARMA) JUDGE Tej Digitally signed by Tej Prakash Vyas Date: 2018.08.24 15:21:40 +05'30'