Madhya Pradesh High Court
M/S Esteem Infrabuild Private Ltd. vs Union Of India on 11 January, 2017
1
W.P. No.8340/2016
11.01.2017
Shri Arun Dudawat, Advocate for the petitioner.
Shri Vivek Khedkar, Asstt. Solicitor General for the
respondent no.1/Union of India.
Shri N.S. Kirar, Panel Lawyer for the respondents no.2,3 & 4/State.
Let reply be positively filed by the next date of hearing, failing which coercive steps may be taken against the respondents.
Learned counsel for the petitioner admitted that one of the impugned orders vide Annexure P-8 and P-9 have though lost their efficacy because of eflux of time, but the State is in the process of continuing grant of extension, which if happens shall be prejudicial in the interest of justice.
List the case in the week commencing 23rd January,2017.
In case reply is not filed by the respondent, the petitioner shall be free to make his prayer for interim relief.
(Sheel Nagu) (S.A. Dharmadhikari)
Judge Judge
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