Madhya Pradesh High Court
Union Of India vs M/S.Banco Construction on 1 September, 2015
1 Misc. Appeal No.460/2002
01/09/2015
Shri Nakul Khedkar, Advocate for the appellant.
Shri Arvind Dudhawat, Advocate for the
respondent.
Learned counsel for the appellant Shri Nakul Khedkar submits that Shri Vikek Khedkar, Assistant Solicitor General since is on his own lags before the Division Bench defending the case of Crime Branch Investigation in the matter of Vyapam Scam. Hence, is not able to attend this Court, therefore, short accommodation is sought.
Prayer though opposed by counsel for the respondent but considering the facts of unavoidable circumstances. Let this matter be posted under the same head on 07/09/2015, as prayed for.
It is made clear that no further adjournment shall be granted on the next date of hearing.
(Rohit Arya) Judge vc