Madhya Pradesh High Court
Shri Carnet Elias Fernandes Vemalayam vs District Magistrate on 9 October, 2017
THE HIGH COURT OF MADHYA PRADESH
WP-8077-2017
(SHRI CARNET ELIAS FERNANDES VEMALAYAM Vs DISTRICT MAGISTRATE)
Order Number : 3
Jabalpur, Dated : 09-10-2017
Shri Vivek Baderiya, learned counsel for the
petitioners.
Shri Nikhil Mehta, along with Shri Laxmikant
Dubey, learned counsel for the respondents.
Learned counsel for the petitioners submits that the arguing counsel is not available today. He, therefore, prays for time to argue the matter.
Time as prayed for is granted. List the case on 15.11.2017. It is made clear that no further adjournment shall be granted on the next date of hearing.
Till next date of hearing, interim order passed on earlier occasion shall remain continue.
(MISS VANDANA KASREKAR) JUDGE Tabish