Madhya Pradesh High Court
Dr. Puneet Gandhi vs Union Of India on 2 January, 2018
THE HIGH COURT OF MADHYA PRADESH WP-5681-2017 sh (DR. PUNEET GANDHI Vs UNION OF INDIA) e 15 ad Jabalpur, Dated : 02-01-2018 Pr Parties through their counsel. Learned counsel for the petitioner prays for and is granted a seven days' time to argue this matter.
hy Mr. A. Shroti, learned counsel for the other side opposed ad the said prayer.
However, in the interest of justice, seven days' time as M prayed for and as a last chance is granted.
of List this matter immediately after a week. I.R. shall continue till the next date of hearing.
rt ou (SUJOY PAUL) C JUDGE h ig H s@if Digitally signed by SAIFAN KHAN Date: 2018.01.02 16:00:49 +05'30'