Madhya Pradesh High Court
M.P. Housing Infrastructure ... vs Laluram on 1 March, 2017
SA-524-2014
(M.P. HOUSING INFRASTRUCTURE DEVELOPMENT BOARD Vs LALURAM)
01-03-2017
Shri A.V. Khare, learned counsel for the appellant.
Shri Vinay Gandhi, learned counsel for the respondent.
Counsel for the appellant prays for adjournment on the ground that the writ petition against the dismissal of execution proceedings is pending and is likely to come up for hearing, therefore, the matter be adjourned.
List after four weeks, as prayed.
(PRAKASH SHRIVASTAVA) JUDGE