Madhya Pradesh High Court
Vishandas Parwani vs The Commissioner on 18 February, 2016
WP-1024-2016
(VISHANDAS PARWANI Vs THE COMMISSIONER)
18-02-2016
Shri Abhishek Oswal, learned counsel for the petitioners.
Shri Sanjay Lal, learned counsel for the respondents No. 1 and 2.
Learned counsel for the respondents No. 1 and 2 prays for four weeks' time to file reply. Prayer allowed.
List after four weeks.
Interim order to continue till next date of hearing.
(RAJENDRA MENON) (SUSHIL KUMAR PALO)
JUDGE JUDGE