Madhya Pradesh High Court
Meil Kbl (Jv) Through Shri G Aravinda ... vs Narmada Valley Development Authority ... on 25 October, 2017
AA-40-2017
2
Indore, Dated : 25-10-2017
Shri Piyush Mathur, learned senior counsel with Shri
Akash Vijaywargiya, learned counsel for the petitioner.
Shri Vivek Patwa, learned counsel for the respondent-
NVDA on advance notice.
Learned counsel for the petitioner submits that a copy of the order passed by the court below has been received and prays for time to file the same. He also submits that meanwhile the Bank Guarantee has been encashed, therefore, the memo of appeal is required to be amended.
List on 1.11.2017.
(PRAKASH SHRIVASTAVA) JUDGE