Madhya Pradesh High Court
M/S Gsb Construction Pvt.Ltd. vs Jabalpur Devlopment Authy. on 5 November, 2020
Author: Sanjay Dwivedi
Bench: Sanjay Dwivedi
1 WP-4430-2008
The High Court Of Madhya Pradesh
WP-4430-2008
(M/S GSB CONSTRUCTION PVT.LTD. Vs JABALPUR DEVLOPMENT AUTHY. AND OTHERS)
4
Jabalpur, Dated : 05-11-2020
Heard through Video Conferencing.
Shri Sankalp Kochar, learned counsel for the petitioner.
Shri Himanshu Mishra, learned counsel for respondent No.1.
Shri Piyush Jain, learned Panel Lawyer for respondent No.2/ State.
The petitioner has moved an application i.e. I.A. No.7584/2020 for issuing appropriate direction/disposal of the petition. The copy of the application has already been supplied to the respondents.
Shri Mishra appearing for respondent No.1/JDA seeks time to seek instructions and to apprise this Court as to whether the JDA still has some role to play in the matter or not. He has also pointed-out that on earlier occasion, an order has been passed by this Court for hearing this matter along with S.A. No.882/1999.
Fifteen days' time is granted to respondent No.1/JDA to seek instructions.
Considering the above, this matter is directed to be listed on 03.12.2020 along with the record of S.A. No.882/1999.
(SANJAY DWIVEDI) JUDGE ac/-
Signature Not Verified SAN Digitally signed by ANIL CHOUDHARY Date: 2020.11.05 17:25:56 IST