Madhya Pradesh High Court
M/S Pravar Sahakari Shakkar Kaarkhana vs Firm M/S Parmanand Lalchand on 6 May, 2016
1
WP No. 3793/2010
06.05.2016
Parties through their respective counsel.
Counsel for the respondents/State prays for and is granted
four weeks' time to file reply. Since the petition is held-up matter.
List this case immediately after ensuing vacation.
(S.A. Dharmadhikari)
LJ/- Judge