Madhya Pradesh High Court
District Co Operative Agriculture And ... vs The State Of Madhya Pradesh on 9 March, 2018
THE HIGH COURT OF MADHYA PRADESH
WP-22744-2017
(DISTRICT CO OPERATIVE AGRICULTURE AND RURAL DEVELOPMENT BANK MYDT. EMPLOYEES
ASSOCIATION GUNA Vs THE STATE OF MADHYA PRADESH)
1
Jabalpur, Dated : 09-03-2018
Shri S.M. Lal, learned Government Advocate appearing for the
respondent No.1/State prays for and is granted four weeks' time to file
a return.
sh Meanwhile, the other respondents may also file their return e within the aforesaid period.
ad Interim relief granted on earlier occasion to continue.
Pr (RAVI SHANKAR JHA) a JUDGE hy Digitally signed by SUSHEEL ad KUMAR JHARIYA Date: 2018.03.09 13:39:53 +05'30' M sj of rt ou C h ig H