Madhya Pradesh High Court
Satya Prakash Pachauri vs Director General Bharat Tibbat Seema on 5 August, 2015
W.P.4533/09 05/08/2015
Parties through their counsel. Heard.
Petition is formally admitted for final hearing. List in the slot earmarked for termination cases. Departmental Enquiry record be produced at the time of final heanng.
Name of Shri Vivek Khedkar, ASG be reflected in the cause list.
(Sujoy Paul) Judge