Madhya Pradesh High Court
Mr. Carnet Elias Fernandes vs Swuperintendent Of Police on 10 February, 2016
WP-11671-2015
(MR. CARNET ELIAS FERNANDES Vs SWUPERINTENDENT OF POLICE)
10-02-2016
Smt. Shobha Menon, learned Senior Advocate with Ku.
Ankita Khare, learned counsel for the petitioners.
Shri A.D. Mishra, learned counsel for the respondent No.3.
Learned counsel for the respondent No.3 contends that the order dated 27.01.2016 could not be complied with because the Officer-in-Charge is out of the country. Learned senior counsel for the petitioner opposes the same and prays for a day's time to inform regarding the next date of hearing of the arbitration proceedings. As prayed, list this matter on Friday (12.02.2016).
(SUJOY PAUL) JUDGE