Madhya Pradesh High Court
M/S Itarsi Agro Overseas vs M.P. State Co Operative Marketing ... on 8 August, 2025
Author: Vishal Dhagat
Bench: Vishal Dhagat
1 WP-9342-2024
IN THE HIGH COURT OF MADHYA PRADESH
AT JABALPUR
WP No. 9342 of 2024
(M/S ITARSI AGRO OVERSEAS Vs M.P. STATE CO OPERATIVE MARKETING FEDERATION LTD. AND OTHERS )
Dated : 08-08-2025
Shri Mukesh Kumar Agrawal - Advocate for the petitioner.
Shri Yashovardhan Jain - Advocate for the respondents.
Petitioner has filed I.A.No. 14062/2025, an application for modification of the order dated 29.4.2025.
2. It is submitted by counsel for the petitioner that no time limit has been fixed by this Court while disposing off W.P.No. 9342/2024 vide order dated 29.4.2025. It is submitted that since no time limit has been fixed in the order, therefore, respondents are not complying with the order. In view of the same, application for modification be allowed.
3. If modifying of order as prayed is allowed then same will amount to grant of new relief to the petitioner. In application for modification new relief cannot be granted.
4. It is bonafidely submitted by counsel for the respondents that order will be complied with within a period of 45 days.
5. Considering the aforesaid submission made by counsel for the respondents, I.A. 14062/2025 is disposed off.
6. Petitioner will be at liberty to take steps if order is not complied within aforesaid reasonable period.
(VISHAL DHAGAT) JUDGE AD/ Signature Not Verified Signed by: ARVIND KUMAR DUBEY Signing time: 8/11/2025 5:17:15 PM