Madhya Pradesh High Court
Pollution Control Board vs M/S Khatian Chemicals And Fertilisers ... on 4 November, 2020
Author: Vandana Kasrekar
Bench: Vandana Kasrekar
:1:
THE HIGH COURT OF MADHYA PRADESH,INDORE BENCH
M.Cr.C.No. 29494 / 2020
Indore, Dated: 04/11/2020
Heard through video conferencing.
Shri Aniket Abhay Naik, learned counsel for the
applicant.
Shri Neeraj Gaur, learned Panel Lawyer for the
respondent/State.
Learned counsel for the applicant submits that the applicant had already cured the defects pointed out by the Registry.
So far as defect No.1 regarding limitation is concerned. Learned counsel for the applicant submits that he had filed an application for ignoring the same.
Registry is directed to ignore the same. List the matter after two weeks.
(Ms. Vandana Kasrekar) JUDGE moni Digitally signed by Moni Raju Date: 2020.11.04 01:32:06 -08'00'