Madhya Pradesh High Court
M.P. State Road Transport Corporation vs Smt. Ramkanya Bai on 17 May, 2017
W.P. No. 6922/16
17.05.2017
Parties through their counsel.
Learned counsel for the petitioner prays for time to argue the
matter.
List on 20/06/17.
Interim relief to continue till the next date of hearing.
In the meantime, respondents shall be free to withdraw 50% of
the amount subject to furnishing security.
C.c. as per rules.
(S.C.SHARMA) JUDGE sk