Madhya Pradesh High Court
Tahir Ali vs Gurunanak Fire Works Thru. Sanjay on 6 February, 2017
MCRC-12083-2016
(TAHIR ALI Vs GURUNANAK FIRE WORKS THRU. SANJAY)
06-02-2017
Shri Manish Joshi, learned counsel for the petitioner.
Shri Satish Tomar, learned counsel for the
respondent.
The learned counsel for the petitioner prays for and is granted four weeks' time to repay outstanding amount to the respondent.
List after four weeks'. No further opportunity will be granted in this behalf.
(VED PRAKASH SHARMA) JUDGE