Madhya Pradesh High Court
M/S Pravar Sahakari Shakkar Kaarkhana vs Firm M/S Parmanand Lalchand on 14 June, 2016
WP-3793-2010 (M/S PRA VAR SAHAKARI SHAKKAR KAARKHANA Vs FIRM M/S PARMANAND LALCHAND ) 14-06-2016
Shri Yogesh Chaturvedi, learned counsel for the petitioner, prays for 3 days' time to bring on record notification dated 4th January, 2006 issued under Section 3 of the Maharashtra Cooperative Societies Act.
List after a week.
(VIVEK AGARWAL) JUDGE