Madhya Pradesh High Court
M/S Cox India Limited Thr. vs The State Of Madhya Pradesh Thr. on 1 April, 2015
1 WP.1618/2015 M/s. Cox India Ltd. Vs. State of M.P. & Ors.
01.04.2015 Shri N.S. Kirar is directed to file the pleadings on which impugned orders are passed.
Let it be done within seven days. List after seven days.
(Sujoy Paul)
sarathe Judge