Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 3]

Madhya Pradesh High Court

Shri Barfani Security Services vs Madhya Pradesh Bhoj Open University on 17 April, 2018

                      THE HIGH COURT OF MADHYA PRADESH
                                 WP-5476-2018
               (SHRI BARFANI SECURITY SERVICES Vs MADHYA PRADESH BHOJ OPEN UNIVERSITY)


 5
 Jabalpur, Dated : 17-04-2018
       Shri Amit Singh, learned counsel for the petitioner.
       Smt. P.L.Shrivastava and Shri M.R.Sheikh, learned counsel for the
respondent/University.

Learned counsel for the petitioner is directed to supply two sets of petition along with documents to the counsel for respondent during the course of the day.

Learned counsel for respondent intend to argue the matter on interim relief.

sh List the matter on 19.4.2018 along with Writ Petition No.20640/2017 and Writ Petition No.12649/2017.

e ad Pr (ANAND PATHAK) JUDGE a hy ad M TG /-

of Digitally signed by TRUPTI GUNJAL rt Date: 2018.04.18 ou 18:31:05 +05'30' C h ig H