Madhya Pradesh High Court
Arvind Geete vs Law And Legislative Affairs Department on 28 January, 2016
WP-7892-2015
(ARVIND GEETE Vs LAW AND LEGISLATIVE AFFAIRS DEPARTMENT)
28-01-2016
Shri Anuj Bhargava, learned counsel for petitioner. Shri Rohit Mangal, learned counsel for State has submitted that since it is a matter relating to sanction under the Prevention of Corruption Act, therefore, it is required to be heard by the division bench. Office to examine and list it before the appropriate bench.
(PRAKASH SHRIVASTAVA) JUDGE