Madhya Pradesh High Court
The State Of Madhya Pradesh Thr vs Ankit Grah Nirman Sahakari Sanstha ... on 31 July, 2019
1 WA-447-2016
The High Court Of Madhya Pradesh
WA-447-2016
(THE STATE OF MADHYA PRADESH THR Vs ANKIT GRAH NIRMAN SAHAKARI SANSTHA MARYADIT
THR)
22
Gwalior, Dated : 31-07-2019
Shri Ankur Mody, learned Additional Advocate General for the
appellant/State.
Shri V.K. Bhardwaj, learned Senior Counsel with Shri Rohit Batham,
learned counsel for the respondent.
I.A. No. 3514/2019, an application for adjournment of matter for fifteen days on the anvil that the respondents have preferred Special Leave Petition against the order passed on 03/07/2019.
In absence of any interim order by Hon'ble Supreme Court, we are not inclined to entertain the application for adjournment.
Consequently, I.A. No. 3514/2019 stands dismissed. At this stage, learned Senior Counsel for the respondent prays for adjournment.
Earlier on 22/07/2019, on an adjournment being sought by the respondent, the same was granted by way of indulgence with the stipulation that no further adjournment shall be granted.
Despite said order, there is insistence on the part of the respondent for adjournment.
Though we do not appreciate such stand on behalf of the respondent; however, in the interest of justice, one opportunity is granted subject to cost of Rs.25,000/- (Rupees Twenty Five Thousand Only) to be deposited with High Court Legal Services Committee by the next date.
List during the course of next week.
(SANJAY YADAV) (VIVEK AGARWAL)
JUDGE JUDGE
Shubhankar
SHUBHANKAR
MISHRA
2019.07.31
17:52:47 +05'30'
2 WA-447-2016