Madhya Pradesh High Court
M/S. Matarani Associates vs The State Of Madhya Pradesh on 17 July, 2018
1 WP-12455-2014 The High Court Of Madhya Pradesh W.P. Nos. 12455/2014, 4502/2015, 5025/2015, 8289/2015, 11031/2015, 14257/2015, 16665/2015, 19905/2015, 2765/2016, 9983/2016, 11566/2016, 11639/2016, 12039/2016, 12042/2016, 16693/2016, 16706/2016, 20787/2016, 1955/2017, 4205/2017, 5423/2017, 6362/2017, 7775/2017, 9381/2017, 10679/2017, W.A. No.694/2017, W.P. Nos.13869/2017, 20181/2017, 1711/2018, 3804/2018 and 1185/2018 (M/S V.V.C. REAL INFRA PRIVATE LIMITED Vs THE STATE OF MADHYA PRADESH) 33 Jabalpur, Dated : 17-07-2018 Shri Greesham Jain, Shri Shekhar Sharma, Shri Abhijeet Awasthi, Shri Siddharth Shrivastava, Shri Shashank Verma, Ms. Sudipta Choubey and Shri Suyash Mohan Guru, learned for the petitioners.
Shri Deepak Awasthy, learned Dy. A.G. for the State/State. As prayed by learned counsel for the parties, list the matter in the month of September, 2018 with liberty to the parties to make interim mention for taking up the matter earlier in case Supreme Court passes any order.
Interim order granted on earlier occasion shall continue till the next date of hearing.
(RAVI SHANKAR JHA) (MOHD. FAHIM ANWAR)
JUDGE JUDGE
SKM
Digitally signed by SANTOSH
MASSEY
Date: 2018.07.17 04:29:35 -07'00'