Madhya Pradesh High Court
Rudransh Thr. Guadian Father Rajesh ... vs Central Board Secondary Education on 5 April, 2019
1 WP-7422-2019 The High Court Of Madhya Pradesh WP-7422-2019 (RUDRANSH THR. GUADIAN FATHER RAJESH TIWARI Vs CENTRAL BOARD SECONDARY EDUCATION) 1 Indore, Dated : 05-04-2019 Parties through their counsel. Learned counsel for the petitioner prays for time to the query raised by the Court as regards maintainability of the writ petition against the private school where the subject matter relates to admission/ continuance of children of the petitioner admitted in the school.
List the matter after two weeks.
(ROHIT ARYA) JUDGE b/-
Digitally signed by M V R BALAJI SARMA Date: 09/04/2019 11:34:02