Madhya Pradesh High Court
Rachna Damle vs Army Welfare Education Society (Awes) on 17 May, 2022
Author: Vivek Agarwal
Bench: Vivek Agarwal
1
IN THE HIGH COURT OF MADHYA PRADESH
AT JABALPUR
WP No. 11499 of 2022
(RACHNA DAMLE Vs ARMY WELFARE EDUCATION SOCIETY (AWES) AND OTHERS)
Dated : 17-05-2022
Shri Mohan Sausarkar, learned counsel for the petitioner.
Smt. Kanak Gaharwar, learned counsel for the respondents.
Learned counsel for the petitioner submits that Shri Himanshu Mishra, Advocate has some personal engagement and, therefore, he is not in a position to come to Court.
On his request, case is adjourned.
List the case after summer vacation. Accordingly, I.A. No. 6252/2022, an application for urgent hearing and urgent relief during vacation is dismissed as not pressed.
(VIVEK AGARWAL) V. JUDGE Tabish Signature Not Verified SAN Digitally signed by MOHD TABISH KHAN Date: 2022.05.17 18:12:55 IST