Madhya Pradesh High Court
The State Of Madhya Pradesh vs M/S Surya Roshni Ltd.(High Mast ... on 25 June, 2019
1 RP-333-2019
The High Court Of Madhya Pradesh
RP-333-2019
(THE STATE OF MADHYA PRADESH Vs M/S SURYA ROSHNI LTD.(HIGH MAST DIVISION), THR.)
2
Gwalior, Dated : 25-06-2019
Shri Pratip Visoriya, learned Government Advocate for the petitioners.
Shri Dharmendra Dwivedi, learned counsel accepts notice on behalf of
the respondent.
Though notice of respondent has returned unserved with an endorsement "want of correct address", however, Shri Dwivedi appears for the respondent.
Let a copy of the petition alongwith the documents as well as copy of I.A.No.946/2019 be served on Shri Dewivedi within three days. Reply, if any, to I.A.No.946/2019, an application whereby petitioner seeks condonation of delay in filing the review petition be filed by next date date.
List next week.
(SANJAY YADAV) (VIVEK AGARWAL)
JUDGE JUDGE
SP
SANJEEV
KUMAR PHANSE
2019.06.27
18:15:25 +05'30'