Madhya Pradesh High Court
Jitendra Singh Raghuvanshi vs Indian Oil Corporation Limited [A Govt. ... on 12 January, 2016
W.P.No.1381/2014
12-01-2016
Parties through their counsel.
In the light of the fact that LOI has been issued in favour of
respondent No.4, the application for ad interim writ is rendered
infructuous.
I.A.No.173/2015 is closed. I.A.No.8105/15 is an application seeking leave of this Court for amendment in the writ petition.
Heard, considered, allowed and closed. Let, necessary amendments be incorporated within seven working days.
(Rohit Arya) Judge b/-