Madhya Pradesh High Court
Lakhuram Kushwaha vs Shri Neeraj Mandloi on 24 February, 2022
Author: Rohit Arya
Bench: Rohit Arya
1 The High Court Of Madhya Pradesh CONC No. 2487 of 2021 (LAKHURAM KUSHWAHA Vs SHRI NEERAJ MANDLOI AND OTHERS) Gwalior, Dated : 24-02-2022 Shri Devesh Sharma, learned counsel for the petitioner.
Let a copy of present contempt petition along with all of its annexures be supplied to Shri Jitesh Sharma, learned Government Advocate present in the Court who in turn shall seek instructions in the matter.
Six weeks' time, as prayed for, is granted to serve the aforesaid purpose.
(ROHIT ARYA) JUDGE pd Digitally signed by PAWAN DHARKAR PAWAN DN: c=IN, o=HIGH COURT OF MADHYA PRADESH BENCH GWALIOR, ou=HIGH COURT OF MADHYA PRADESH BENCH GWALIOR, postalCode=474001, st=Madhya DHARK Pradesh, 2.5.4.20=5da1b3ce5c6aee672b1f51a5 cff5661c113046ab7ebb8031c36dcac 4472c040a, pseudonym=22FE9CB9F7CF0345E7F AR FAC9031E38DF6A29B4C10, serialNumber=C72B9531562BC6028F 5D6E42E82477C85878470B30E4A767 2CCA523E83C0BCB9, cn=PAWAN DHARKAR Date: 2022.02.24 18:15:11 +05'30'