Madhya Pradesh High Court
State Of M.P. Th. Land Acquisition Offic ... vs Shivnarayan on 30 July, 2014
1
First Appeal No.261/2010
First Appeal No.378/2011
30.07.2014
Shri Sudhanshu Vyas, learned Panel Lawyer for the
appellant / State.
Shri Sapnesh Jain, learned counsel for the respondents.
Learned counsel for the respondents seeks time to file reply of the application seeking condonation of delay in filing the appeal.
Two weeks time, as prayed for, is granted.
(Shantanu Kemkar) (Mool Chand Garg)
Judge Judge
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