Madhya Pradesh High Court
Madhya Pradesh State Civil Supplies ... vs Rustam Dhakad on 27 November, 2020
Author: Vishal Mishra
Bench: Vishal Mishra
1 RP-1086-2020
The High Court Of Madhya Pradesh
RP-1086-2020
(MADHYA PRADESH STATE CIVIL SUPPLIES CORPORATION LIMITED AND OTHERS Vs RUSTAM
DHAKAD AND OTHERS)
1
Gwalior, Dated : 27-11-2020
Heard through Video Conferencing.
Shri Vilas Tikhe, learned counsel for the petitioners.
Shri Vishal Tripathi, learned Panel Lawyer for the respondent/State.
Counsel for the petitioner submits that the default pointed out by the Registry has been cured, but on verification it is found that the default has not been cured.
Counsel for the petitioner is granted a week's time to cure the default as pointed out by the Registry.
List in the next week along with R.P.No.1080/2020.
(VISHAL MISHRA) JUDGE Pawar ASHISH PAWAR 2020.12.01 11:56:26 +05'30'