Madhya Pradesh High Court
M/S Pacl India Ltd.(Pacl Ltd.) vs Rameshwar Dayal on 16 November, 2016
APC M.A.1172/2014 16.11.2016
Shri Amit Swami, learned counsel for the appellant submits that appellant are in jail and, therefore, he prays for time to seek instruction. On the request of the counsel for the appellant, case is adjourned.
List this case after eight weeks. (Vivek Agarwal) Judge