Madhya Pradesh High Court
Pandit Dwarka Prasad Mishra Indian ... vs Director General Works Cpwd on 16 May, 2019
1 WP-10087-2019
The High Court Of Madhya Pradesh
WP-10087-2019
(PANDIT DWARKA PRASAD MISHRA INDIAN INDTUTE OF INFORMATION TECHONOLOGY DESIGN
MANUFACTURING Vs DIRECTOR GENERAL WORKS CPWD)
1
Jabalpur, Dated : 16-05-2019
Shri Ajay Pal Singh, learned counsel for the petitioner.
Heard.
Issue notice to the respondents on payment of process fee within three
working days.
He is also heard on the question of interim relief. Subject to hearing the other side, till next date of hearing. The learned Arbitrator may proceed with the matter. Final award shall not be passed (if not, already passed).
The question of locus standi of petitioner and maintainability of this petition will remain open.
List this matter in the week commencing 17.06.2019. C.C. as per rules.
(SUJOY PAUL) JUDGE AT Digitally signed by APARNA TIWARI Date: 16/05/2019 15:57:57