Madhya Pradesh High Court
M/S Transstroy Obedullaganj vs The State Of Madhya Pradesh on 13 May, 2016
WP-331-2016 (M/S TRANSSTROY OBED ULLA GANJ Vs THE STA TE 0F MADHYA PRADESH) 13-05-2016 In View of the return filed by the respondents, learned
counsel for the petitioners wants time to file rejoinder. List the matter after 6 weeks. (RAJ ENDRA MENON) (ANURAG SHRIVASTAVA) JUDGE JUDGE