Madhya Pradesh High Court
M/S Yogendra Dev Pandey Travelling ... vs Bhopal Sahkari Dugdh Sangh Maryadit on 14 October, 2020
Author: Vijay Kumar Shukla
Bench: Vijay Kumar Shukla
1 WP-14333-2020
The High Court Of Madhya Pradesh
WP-14333-2020
(M/S YOGENDRA DEV PANDEY TRAVELLING AGENCY Vs BHOPAL SAHKARI DUGDH SANGH MARYADIT AND OTHERS) 1 Jabalpur, Dated : 14-10-2020 Heard through Video Conferencing.
Smt. Shobha Menon, learned Senior Advocate with Shri Rahul Choubey, Advocate for the petitioner.
Shri Darshan Soni, learned counsel for the caveators.
The learned counsel for the caveators informs that he has received instructions that the caveators are going to engage some other counsel. He prays for short adjournment.
The prayer is opposed on the ground that a copy of the petition was already served to the caveators two weeks before.
In the interest of justice list this matter in the next week. In case if there is no representation on behalf of the caveators, this Court may consider the prayer for interim relief in absence of any representation on behalf of the caveators.
(VIJAY KUMAR SHUKLA) JUDGE ac Signature Not Verified SAN Digitally signed by AJAY KUMAR CHATURVEDI Date: 2020.10.14 14:31:46 IST