Madhya Pradesh High Court
United Spirits Ltd. vs The State Of Madhya Pradesh on 27 November, 2015
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W.P. No.13480/2009, W.P. No.13482/2009, W.P.
No.6831/2010, W.P. No.11409/2010, W. P.
No.3038/2012, W.P. No.2094/2013, W.P.
No.3783/2013, W.P. No.184/2014
27.11.2015
None appears for the parties.
Issue SPC to the parties, who are already represented
by Advocate (except the respondents-State), to make
necessary arrangement to espouse their cause and/or to remain personally present in Court for that purpose on the next date of hearing, failing which the Court may proceed with the matter appropriately.
SPC is made returnable in Second Week of January, 2016. If necessary, parties residing in Jabalpur be served through a special messenger by the Registry.
To be included in the final hearing list under appropriate caption as per its turn.
(A.M. Khanwilkar) (Sanjay Yadav)
Chief Justice Judge
shukla