Madhya Pradesh High Court
Shobharam vs The State Of Madhya Pradesh on 7 May, 2022
Author: Subodh Abhyankar
Bench: Subodh Abhyankar
:1:
IN THE HIGH COURT OF MADHYA PRADESH
AT INDORE
M.Cr.C.No. 22304 of 2022
( Shobharam vs. State of Madhya Pradesh)
Dated: 07.05.2022
Shri Akash Rathi, learned counsel for the applicant.
Shri Bhuwan Deshmukh, learned Govt. Advocate for the
respondent/State.
Let the matter be listed on 10.05.2022. Counsel for the respondent/State is directed to appraise this Court whether the biodiesel is an essential commodities as defined under the Essential Commodities Act.
(Subodh Abhyankar) Judge moni Digitally signed by MONI RAJU Date: 2022.05.07 17:58:20 +05'30'