Madhya Pradesh High Court
Abdul Kayyum vs The Ordinance Factory Board Judgement ... on 28 April, 2014
W.P.No.2727/2014 1 Abdul Kayyum Vs. the Ordinance Factory Board & Ors.
28/04/2014 Petition is already admitted for hearing. No further orders on admission are required. No interim relief can be granted. Prayer for interim relief stands rejected.
(Rajendra Menon) (Anil Sharma)
Judge Judge
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