Madhya Pradesh High Court
Sajjansingh Bhilware vs Public Health Engineering Department on 21 August, 2018
1 HIGH COURT OF MADHYA PRADESH W.P.No.15653/2018 Indore: dated:-21.8.2018 Shri Prateek Patwardhan, learned counsel for the petitioner.
Learned counsel for the petitioner prays for time to examine if the petitioner is raising a personal grievance or a public grievance and if he is required to file a Public Interest Litigation.
List after two weeks, as prayed.
(PRAKASH SHRIVASTAVA) Judge das Digitally signed by REENA DAS Date: 2018.08.21 18:01:41 +05'30'