Madhya Pradesh High Court
Shobharam vs The State Of Madhya Pradesh on 20 June, 2022
Author: Pranay Verma
Bench: Pranay Verma
1
IN THE HIGH COURT OF MADHYA PRADESH
AT INDORE
MCRC No. 22304 of 2022
(SHOBHARAM Vs THE STATE OF MADHYA PRADESH)
Dated : 20-06-2022
Shri Vikas Rathi, learned counsel for the applicant.
Shri Gaurav Singh Chauhan, learned Govt. Advocate for the
respondent/State.
Learned counsel for the respondent/State prays for time to address this Court on the question as to whether biodiesel is essential commodity as defined under the Essential Commodities Act.
List the matter in the week commencing 4th July, 2022. I.R. to continue till the next date of hearing.
(PRANAY VERMA) JUDGE ns Signature Not Verified SAN Digitally signed by NEERAJ SARVATE Date: 2022.06.21 10:05:20 IST