Madhya Pradesh High Court
M/S Parle Agro Private Ltd. vs Madhya Pradesh Pollution Control Board ... on 11 January, 2017
MCRC-13852-2016
(M/S PARLE AGRO PRIVATE LTD. Vs MADHYA PRADESH POLLUTION CONTROL BOARD (
M.P.P.C.B. ))
11-01-2017
Shri Avinash Zargar, learned counsel for the petitioners.
Shri Ashish Shroti, learned counsel for the respondent.
Learned counsel for the petitioners submits that this case was listed at the top of the list on 05.01.2017. On that date, a gazetted holiday was declared. Under the circumstances, the matter could not be heard and it is listed today at the top of the list. However, the arguing counsel for the petitioners is not available. He, therefore, prays for adjournment with a fixed date so that he could ensure the availability of the arguing counsel. Learned counsel for the respondent has no objection with regard to the settling down of the hearing date. I.R. Dated 17.08.2016 shall remain in force till the next date of hearing.
List the case under the same head at the top of the list on 02.02.2017.
Certified copy as per rules.
(RAJENDRA MAHAJAN) JUDGE haider