Madhya Pradesh High Court
Mohd. Salim vs Indore Development Authority on 8 December, 2017
HIGH COURT OF M.P. JABALPUR, BENCH AT INDORE
W.P. No.20133/2017
W.P. No.19809/2017
Indore Dt. 8.12.2017
Shri Vivek Phadke, Advocate for the petitioner.
Shri Ambar Pare, Advocate for respondent No.1.
Shri A.S. Sisodiya, Government Advocate for respondent No.2, on advance notice.
As prayed by learned counsel for the respondent No.1, two weeks time is granted to file reply.
In the meanwhile, status quo in respect of property in question as it exists on today shall be maintained till the next date of hearing.
C.c. as per rules.
(P.K. JAISWAL) JUDGE ss/-
Shailesh Digitally signed by Shailesh Sukhdev DN: c=IN, o=High Court of Madhya Pradesh, ou=Administration, postalCode=452001, st=Madhya Pradesh, Sukhdev 2.5.4.20=b99d782efca3d28a06caddf 3fa57b98c35054f3dd8638f2f98df017 2d29e61c2, cn=Shailesh Sukhdev Date: 2017.12.12 11:04:48 +05'30'