Madhya Pradesh High Court
M/S Pernod Ricard India P Ltd Ab Road ... vs The State Of Madhya Pradesh on 23 March, 2021
Author: Sushrut Arvind Dharmadhikari
Bench: Sushrut Arvind Dharmadhikari
1 WP-2222-2021 The High Court Of Madhya Pradesh WP-2222-2021 (M/S PERNOD RICARD INDIA P LTD AB ROAD RAIRU FARM GWALIOR THR ITS AUTHORIZED REPRESENTATIVE SACHIN SU Vs THE STATE OF MADHYA PRADESH AND OTHERS) 2 Gwalior, Dated : 23-03-2021 Parties as before.
Shri Jeetesh Sharma, learned State counsel prays for and is granted four weeks time to file reply.
List this matter after four weeks, as prayed for.
Interim relief, if any, shall continue till next date of hearing.
(S. A. DHARMADHIKARI) JUDGE Durgekar SANJAY Digitally signed by SANJAY N DURGEKAR DN: c=IN, o=HIGH COURT OF N MADHYA PRADESH BENCH GWALIOR, ou=HIGH COURT OF MADHYA PRADESH BENCH GWALIOR, postalCode=474011, DURGEK st=Madhya Pradesh, 2.5.4.20=148d33096a059f4adb58 4e1b0b1d3a3616b3e020c6aff921 AR 08afad476190e841, cn=SANJAY N DURGEKAR Date: 2021.03.23 18:08:46 +05'30'