Madhya Pradesh High Court
Devendra Jain vs M/S Lalsai Transport Thr on 6 March, 2017
1
W.P.3388/2016
06.03.2017
Shri Sankalp Sharma, learned counsel for the
petitioner.
Reply of respondent No.1 is still awaited.
By way of last indulgence, four weeks' time is granted to file reply, failing which this petition will be heard without reply.
List this case after four weeks.
(Vivek Agarwal)
APC Judge