Madhya Pradesh High Court
Vikash Bhadoria vs The State Bank Of India (Racpc Branch) ... on 17 October, 2016
1
WP. No.6814/2016
17.10.2016
Shri J.P. Kushwah, learned counsel for the petitioner.
Shri Sunil Gupta, learned counsel for respondent no.1.
Shri A.S. Rathore, learned Panel Lawyer for respondent no.2.
Let reply be filed within further four weeks. A copy of the petition be supplied within three working days with acknowledgment in the Office of the Registrar, failing which this petition shall stand dismissed without reference to the Court.
Interim relief shall continue till the next date of hearing.
(Vivek Agrawal) Judge Meh/-