Madhya Pradesh High Court
Mirja Mohammed Mustakeem vs South Eastern Coal Fields Limited on 22 February, 2017
WP-2745-2017
(MIRJA MOHAMMED MUSTAKEEM Vs SOUTH EASTERN COAL FIELDS LIMITED)
22-02-2017
Shri Shivam Mishra, counsel for the petitioner.
Heard on admission.
Shri Uday Raj Mishra, Advocate appears for the respondents.
He is directed to take notice. Shri S.Mishra is directed to supply two sets of petition and annexures to Shri U.R.Mishra. Shri U.R.Mishra may file response within four weeks. List after four weeks by reflecting the name of Shri U.R.Mishra, Advocate in the cause list.
(SUJOY PAUL) JUDGE MKL