Madhya Pradesh High Court
Hindustan Coppoer Ltd. vs Chief Municipal Officer on 17 August, 2015
MCC-2399-2015
(HINDUSTAN COPPOER LTD. Vs CHIEF MUNICIPAL OFFICER)
17-08-2015
Mr.R.K.Sanghi, learned counsel for the applicant. Heard.
This MCC has been filed for seeking extension of time for incorporating the amendment, as directed by this Court vide order dated 30.04.2015 passed in W.P.No.17316/2014. For the reasons assigned in the application, the time for incorporation of amendment in the memo of appeal is extended by a period of one week from today. Accordingly, MCC is allowed.
C.C. as per rules.
(ALOK ARADHE) JUDGE