Madhya Pradesh High Court
M/S Palak Gas Agency vs Hindustan Petroleum Corporation ... on 14 February, 2018
THE HIGH COURT OF MADHYA PRADESH
WP-20030-2017
(M/S PALAK GAS AGENCY Vs HINDUSTAN PETROLEUM CORPORATION LIMITED)
4
Jabalpur, Dated : 14-02-2018
Shri A.G. Tiwari, learned counsel for the petitioner.
Shri Shivendra Pandey, learned Government Advocate for the
respondent/State.
Learned counsel for the parties submits that in the similar sh matter, the interim order has already been passed. Present case may e also be taken up alongwith W.P. No. 875/2017.
ad In view of the aforesaid submission as agreed to by the parties Pr and with a view to maintain parity, it is directed that the parties shall maintain stauts quo as exists today.
a hy List the matter alongwith W.P. No. 20026/2017 and W.P. No. 20028/2017.
ad CC as per rules.
M of Digitally signed by rt (VIJAY KUMAR SHUKLA) AMITABH RANJAN ou JUDGE Date: 2018.02.15 04:11:57 -08'00' C h ig Amitabh H