Madhya Pradesh High Court
Vikash Bhadoria vs The State Bank Of India (Racpc Branch) ... on 24 August, 2017
WP-6814-2016
(VIKASH BHADORIA Vs THE STATE BANK OF INDIA (RACPC BRANCH) THR)
24-08-2017
Shri J.P. Kushwah, learned counsel for the petitioner.
Shri Abhishek Mishra, learned Government Advocate for the
respondents/State.
After arguing for sometime, counsel for the petitioner prays for and is granted time to carry out necessary amendment in the memo of petition by moving appropriate application.
List this matter after two weeks.
(S.A. DHARMADHIKARI) JUDGE Prachi