Madhya Pradesh High Court
Hari Shankar Shivhare vs The State Of Madhya Pradesh on 22 January, 2019
1 CRR-48-2019
The High Court Of Madhya Pradesh
CRR-48-2019
(HARI SHANKAR SHIVHARE Vs THE STATE OF MADHYA PRADESH)
1
Gwalior, Dated : 22-01-2019
Shri Saurabh Parashar, learned counsel for the petitioner.
It is stated at bar that arguing counsel has not come to the Court due to
some personal reasons.
Therefore, as prayed for, list after two weeks.
In the meanwhile, petitioner is permitted to carry out the correction in
the cause-title by deleting bracketed Lokayukta in respondent No.1 and
substituting it by EOW.
(SANJAY YADAV) (VIVEK AGARWAL) JUDGE JUDGE ms/-
MADHU SOODAN PRASAD 2019.01.22 16:25:54 +05'30'