Madhya Pradesh High Court
Niho Construction Limted vs The State Of Madhya Pradesh on 3 February, 2017
MCRC-7463-2015
(NIHO CONSTRUCTION LIMTED Vs THE STATE OF MADHYA PRADESH)
03-02-2017
Shri Gopal Jaiswal, learned counsel for the petitioner.
Shri S.Shekhar, learned counsel for the respondent.
Learned counsel for the petitioner sought some time to comply with the order dated 11-11-2016. Under the circumstances, list this case after a week.
This is last opportunity given to the petitioner to move an appropriate application to implead the de facto complainant as respondent No. 2. If the application is not filed before the next date of hearing, the court may consider dismissal of the petition on account of non-compliance of court's order.
(ATUL SREEDHARAN) JUDGE PG