Madhya Pradesh High Court
Rajeev Kumar Pathak vs Sahara India Parivar on 6 November, 2017
THE HIGH COURT OF MADHYA PRADESH WP-17761-2017 sh (RAJEEV KUMAR PATHAK Vs SAHARA INDIA PARIVAR) e Jabalpur, Dated : 06-11-2017 ad None for the petitioner even in the pass over round.
Pr It seems from the pleadings that the petitioner has filed this writ petition against Sahara Indian Parivar. Such writ petition is a not maintainable against private individual and, therefore, no hy such writ can be issued against private individual. The petition ad fails and is dismissed.
M (VIVEK AGARWAL) of JUDGE rt ou C sj h ig SUSHEEL Digitally signed by SUSHEEL KUMAR H JHARIYA DN: c=IN, o=HIGH COURT OF MADHYA PRADESH JABALPUR, postalCode=482001, KUMAR st=Madhya Pradesh, 2.5.4.20=c977557a40517e91c194aa2f63c4 6fac576a450ae420bd992c4304177418697 2, JHARIYA serialNumber=9e4591e7ecb5fec4023271 9e9fd41a704295cbbc51562fb82895f70fb 291fec2, cn=SUSHEEL KUMAR JHARIYA Date: 2017.11.07 12:55:53 +05'30'