Madhya Pradesh High Court
M/S Virgo Softech Limited vs Department Of Food Civil Supplies And ... on 30 March, 2016
AC-27-2015
(M/S VIRGO SOFTECH LIMITED Vs DEPARTMENT OF FOOD CIVIL SUPPLIES AND
CONSUMER PROTECTION GOVT. OF M.P.)
30-03-2016
Three weeks time as prayed by the learned Senior counsel for the non-applicant is granted to file the reply of rejoinder.
Parties are permitted to file the paper book before next date of hearing.
List the matter on 09.05.2016.
(S.K. GANGELE) JUDGE pb