Madhya Pradesh High Court
Sukhnandan Kushwaha vs P.A.C.L. Limited on 29 September, 2015
MCRC-14-2015
(SUKHNANDAN KUSHWAHA Vs P.A.C.L. LIMITED)
29-09-2015
None for the applicant.
Shri G. S. Thakur, Panel Lawyer for the State. Though learned counsel for the applicant is not present, a week's time is granted to remove the default with the direction that if default is not cured within the stipulated period then the present application shall be dismissed in want of prosecution without further reference to the Court.
(N.K. GUPTA) JUDGE