Madhya Pradesh High Court
Ankur Kumar Singh vs Union Of India on 23 November, 2016
WP-18762-2016
(ANKUR KUMAR SINGH Vs UNION OF INDIA)
23-11-2016
Shri Nilesh Kotecha, learned counsel for the petitioner.
Shri Greesham Jain, learned counsel for respondent on advance
notice.
Learned counsel for respondent prays for short adjournment to seek instruction.
List the matter in the week commencing 13.12.2016. Meanwhile no coercive steps be taken against the petitioner in furtherance to the impugned notice subject to petitioner's depositing the due of the rent and maintenance charges of October, 2016.
Certified copy as per rules.
(SANJAY YADAV) JUDGE das