Madhya Pradesh High Court
M/S Transstroy Obedullaganj vs The State Of Madhya Pradesh on 15 June, 2016
WP-331-2016 (M/S TRANSSTROY OBED ULLA GANJ Vs THE STA TE 0F MADHYA PRADESH) 1 5- 06 -2 0 1 6 Shri K.N.Pethia, counsel for petitioners. Shri Swapnil Ganguly, G.A., for respondents.
In view of the return filed by the State Government, learned counsel for petitioners wants to file rejoinder. Prayer allowed.
List after four weeks.
(RAJ ENDRA MENON) (ANURAG SHRIVASTAVA) ACTING CHIEF JUSTICE JUDGE