Madhya Pradesh High Court
Prathmik Krishi Sukh Seva Sahakari ... vs The State Of Madhya Pradesh on 25 July, 2023
Author: Milind Ramesh Phadke
Bench: Milind Ramesh Phadke
1 IN THE HIGH COURT OF MADHYA PRADESH AT GWALIOR AC No. 28 of 2021 (PRATHMIK KRISHI SUKH SEVA SAHAKARI SANSTHA/ SAMITI MARYADIT BAMAURA KENDRA RAJPUR Vs THE STATE OF MADHYA PRADESH AND OTHERS) Dated : 25-07-2023 Parties through their counsel.
Vide order dated 13.07.2023 the office was directed to seek consent from Shri Justice N.K. Mody, Former Judge with regard to appointment as an arbitrator in the said matters.
Today, it is informed that the consent has not yet been received.
Office is directed to file the consent report as soon as it is received and list the matter immediately thereafter.
(MILIND RAMESH PHADKE) JUDGE neetu Signature Not Verified Signed by: NEETU SHASHANK Signing time: 25-Jul-23 6:49:11 PM