Madhya Pradesh High Court
Sikander Hafiz Khan vs Union Of India on 8 March, 2022
Author: Rohit Arya
Bench: Rohit Arya
1
The High Court Of Madhya Pradesh
WP No. 12653 of 2020
(SIKANDER HAFIZ KHAN Vs UNION OF INDIA AND OTHERS)
Jabalpur, Dated : 08-03-2022
Shri Ashish Giri, learned counsel for the petitioner.
Shri J.K. Pillai, learned counsel for respondents No.2 and 3.
Learned counsel for the petitioner prays for and is granted four weeks' time to file rejoinder.
List after four weeks.
(ROHIT ARYA) JUDGE PD Signature Not Verified SAN Digitally signed by PAWAN DHARKAR Date: 2022.03.09 15:33:59 IST