Madhya Pradesh High Court
M/S Mms Infratech Pvt.Ltd. Thr ... vs The State Of Madhya Pradesh on 13 April, 2018
THE HIGH COURT OF MADHYA PRADESH
WP-4379-2018
(M/S MMS INFRATECH PVT.LTD. THR RAMESHBHAI HADIYA Vs THE STATE OF MADHYA PRADESH)
2
Indore, Dated : 13-04-2018
Shri Ashutosh Surana, learned counsel for the petitioner.
Shri Bhuwan Gautam, Government Advocate for the
respondents.
On due consideration of the fact that against the blacklisting sh order dated 08.06.2016, the appeal of writ petitioner is pending since e July 2016 before the respondent No.3, we direct the respondent No.3 ad to decide the appeal on merit within period of three months from production of certified copy of this order.
Pr With the aforesaid direction, the writ petition is disposed of.
a hy Certified copy, as per rules.
ad
(P.K. JAISWAL) (S.K. AWASTHI)
M
JUDGE JUDGE
of
rt
ou
Praveen
C
h
ig
Digitally signed by PRAVEEN KUMAR NAYAK
H
Date: 2018.04.18 11:09:25 +05'30'