Madhya Pradesh High Court
Aditya Sharma And 2 Ors. vs Nagar Palika Parishad And Anr. on 1 October, 2015
--- 1 ---
M. CR. C. No. 1778 / 2013 01/10/2015 Parties through their counsel. Learned counsel for the petitioner today also prays for time on the ground that there is possibility of amicable settlement between the parties.
By way of last opportunity, the case is adjourned. The matter shall be heard finally on the next date of hearing.
List on 3/11/2015.
(S. C. SHARMA) JUDGE KR