Madhya Pradesh High Court
M/S Narayan Traders vs The State Of Madhya Pradesh on 22 March, 2013
W.P. 21119/2012.(O)
22.3.2013
Shri S. Gulatee, Advocate for the petitioner.
Shri Rahul Jain, Government Advocate, for the respondent
No.1.
Shri Sanjay Sarvate, Advocate for respondent No.2 and 3. Learned counsel for respondent no.3 submits that he has been recently being engaged by respondent no.3 and he has to file Vakalatnama . He wants two weeks' time to file reply.
Prayer is not opposed by learned counsel for the petitioner hence time is granted.
I.R. granted earlier to continue till next date of hearing. List this petition alongwith all connected matter for analogous hearing after two weeks.
Certified copy as per rules.
(M.A. Siddiqui) JUDGE Ag/