Madhya Pradesh High Court
Damodar vs Mohan Pusad on 7 February, 2018
THE HIGH COURT OF MADHYA PRADESH
WP-236-2017
(DAMODAR Vs MOHAN PUSAD)
5
Gwalior, Dated : 07-02-2018
None for the petitioner even in the passover round.
Shri S.K. Shrivastava, learned counsel for respondents no.1 to 4.
The case is adjourned.
sh (VIVEK AGARWAL) e JUDGE ad Pr Digitally signed by a hy meh/-
MEHFOOZ AHMED Date: 2018.02.08 18:04:53 ad +05'30' M of rt ou C h ig H