Madhya Pradesh High Court
Sheetal Prasad Pohani vs Board Of Revenue on 28 February, 2018
THE HIGH COURT OF MADHYA PRADESH
WP-23316-2017
(SHEETAL PRASAD POHANI Vs BOARD OF REVENUE)
2
Jabalpur, Dated : 28-02-2018
Shri R.P. Khare, learned counsel for the petitioner.
Shri Pramod Kumar Pandey, learned Govt. Advocate for the
respondent/ State.
Heard on the questions of admission and interim relief.
sh Issue notice to the respondents on payment of P.F. within a e week, returnable within four weeks.
ad Till the next date of hearing, status quo as on today shall be maintained by the parties.
Pr a hy (SUBODH ABHYANKAR) JUDGE ad M of Vikram rt Digitally signed by VIKRAM SINGH ou Date: 2018.02.28 16:45:23 +05'30' C h ig H