Madhya Pradesh High Court
Director M/S Highway Enterprises ... vs The State Of Madhya Pradesh And 1 Anr. on 19 June, 2014
1 Arbitration Appeal No.22[2013 19.06.2014 Parties through their learned counsel. At the request of Ms. Mini Ravindran, learned Deputy Government Advocate for the respondent / State,
case is adjourned, enabling the State to file reply of IA No.3827/2014.
List the matter on 31.07.2014. (Shantanu Kemkar) (Mool Chand Garg) Judge Judge rcp