Madhya Pradesh High Court
M.P.Housing And Infrastructure ... vs Pramod Sharma on 6 October, 2017
WP-5695-2013 ( M .P.HOUSING AND INFRASTRUCTURE DEVELOPMENT BOARD Vs PRAMOD SHARMA) 06-10-2017 Shri Harish Dixit, learned counsel for the petitioner. None for the respondent.
Case is ripe for final hearing. Petition is admitted for final hearing.
List for final hearing as per its turn. (VIVEK AGARWAL) JUDGE