Madhya Pradesh High Court
Mohammed Ibrahim vs Shri Devendra Pal Station House Officer on 1 October, 2018
1 CONC-2756-2018 The High Court Of Madhya Pradesh CONC-2756-2018 (MOHAMMED IBRAHIM Vs SHRI DEVENDRA PAL STATION HOUSE OFFICER) 1 Jabalpur, Dated : 01-10-2018 Shri Pramod Singh Tomar, learned counsel for the petitioner. Learned counsel for the petitioner prays for and is granted time to argue the matter regarding provision as well as on the question of maintainability of this Contempt Petition.
List the matter in the next week.
(MISS VANDANA KASREKAR) JUDGE A.Praj.
Digitally signed by ASHWANI PRAJAPATI Date: 03/10/2018 11:52:52