Madhya Pradesh High Court
Nic Construction (Inda) Pvt. Ltd. vs M/S Sunil Hi Tech Engineers Ltd. on 11 December, 2017
THE HIGH COURT OF MADHYA PRADESH
AC-6-2017
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(NIC CONSTRUCTION (INDA) PVT. LTD. Vs M/S SUNIL HI TECH ENGINEERS LTD.)
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14
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Jabalpur, Dated : 11-12-2017
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Mr. Atualanand Awasthy, learned counsel for the applicant.
Mr. Jaideep Sirpurkar, learned counsel for the respondent.
a Learned counsel for the respondent informs that he has hy filed an application seeking permission to file reply on behalf of ad the respondent alongwith the reply.
Learned counsel for the applicant has no serious objection M on this application.
of Accordingly, in the interest of justice, reply filed by the respondent is taken on record.
rt Rejoinder, if any, be filed within 15 days. ou List this matter in the next month. C h (SUJOY PAUL) ig JUDGE H s@if Digitally signed by SAIFAN KHAN Date: 2017.12.11 15:50:31 +05'30'