Madhya Pradesh High Court
S.K.Hazari vs Distt. And Session Judge on 10 March, 2015
WP-11319-2009 (S.K.HAZARI Vs DISTT. AND SESSION JUDGE) 1 0-0 3-2 01 5 Shri Priyank Dubey, Counsel for the petitioner. None for respondents.
Petition is admitted for hearing. Interim order passed earlier shall continue till final disposal of this petition. C.C.as per rules.
(SHANTANU KEMKAR) JUDGE