Madhya Pradesh High Court
Sunil Kumar Khatri vs M.P. Poorv Kshetra Vidhyut Vitran ... on 13 March, 2015
WP-964-2015
(SUNIL KUMAR KHATRI Vs M.P. POORV KSHETRA VIDHYUT
VITRAN CO.LTD.)
13-03-2015
Parties through their counsel.
By way of last opportunity two weeks' time is granted to the respondents to file the reply.
List the case in the week commencing 13th April 2015.
If no reply is filed till the next date of hearing, then the prayer for interim relief made by the petitioner shall be considered.
(VANDANA KASREKAR) JUDGE