Madhya Pradesh High Court
Texmaco Ltd vs M.P. Elctricity Board on 26 November, 2014
C.R.No.1367/2002
1
Taxmaco Ltd. VS. MP Electricity Board
26/11/2014
Shri Brian D'Silva, learned Sr. Advocate with Shri V.Bhide,
learned counsel for the petitioner.
Shri Manoj Kushwaha, learned counsel for the respondent.
Having heard learned counsel for the parties on I.A.No.4478/2014, we direct that this revision petition be listed for hearing in accordance with scheme formulated in the appropriate category and on the basis of the priority given to such category of cases in the scheme in question.
With the aforesaid, I.A.No.4478/2014 stands disposed of.
(Rajendra Menon) (Ms. Vandana Kasrekar)
Judge Judge
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