Madhya Pradesh High Court
Vijay Shrivastava vs M/S Dalite Colonisers & Construction ... on 7 October, 2015
MCRC-3878-2009 (VIJAY SHRIVASTAVA Vs M/S DALITE COLONISERS & CONSTRUCTION CO.CHINAR HOUSE) 07-10-2015 Shri Ratnesh Yadav, counsel for the applicant. Shri Vikas Tiwari, counsel for the respondents No.1, 2 and 3.
As prayed by the learned counsel for the applicant, a week's time is granted to comply with the order dated 14.8.2015 and if compliance is not made within the stipulated period then, the present petition shall stand dismissed in want of prosecution, without referring to the Court.
(N.K. GUPTA) JUDGE