Madhya Pradesh High Court
M/S Digiana Industries Private Limited ... vs Union Of India on 15 February, 2023
Author: Sushrut Arvind Dharmadhikari
Bench: Sushrut Arvind Dharmadhikari
1
IN THE HIGH COURT OF MADHYA PRADESH
AT INDORE
WP No. 3757 of 2023
(M/S DIGIANA INDUSTRIES PRIVATE LIMITED THROUGH ITS AUTHORISED SIGNATORY MS. REENA
SALUJA Vs UNION OF INDIA AND OTHERS)
Dated : 15-02-2023
Shri P M Choudhary, Senior Counsel with Shri Madhav Khandelwal,
learned counsel for the petitioner .
Shri Himanshu Joshi, learned counsel for the respondent/Union of
India.
Shri Bhaskar Agrawal, learned counsel for the State.
Shri Prasanna Prasad, learned counsel for the respondent.
Heard on the question of admission.
Issue notice to the respondent(s) on payment of Process Fee within seven days by RAD mode, returnable within four weeks.
In the meanwhile, let reply be also filed within four weeks. List the matter after four weeks.
(S. A. DHARMADHIKARI) (PRAKASH CHANDRA GUPTA)
JUDGE JUDGE
pn
Signature Not Verified
Signed by: PREETHA NAIR
Signing time: 2/15/2023
5:12:42 PM