Madhya Pradesh High Court
Akhilesh Rathor vs Rakesh Pathak on 20 April, 2016
1
MCRC No. 1067/2011
20/04/2016
Shri J.P. Kushwah, counsel for the applicant.
None for the respondent.
In absence of learned counsel for the respondent, case is adjourned. It be listed under the same head on 25/04/2016.
It is made clear that on or before next date of hearing if reply is not filed by the respondent then the matter may be heard in absence of reply.
Interim relief shall continue till next date of hearing.
(N.K.Gupta) Judge Durgekar*