Madhya Pradesh High Court
Glr Real Estate Pvt. Ltd Thr vs The State Of Madhya Pradesh Thr on 30 March, 2017
1 WP.5503/2015
30.03.2017
Shri R.K. Upadhyay, counsel for the petitioner.
Shri Harish Dixit, learned Government Advocate for the
respondents No. 1 to 4/State.
On the request of Shri Upadhyay, list this case on 13.04.2017 with clear understanding that no further adjournment shall be granted on account of non-availability of counsel for the petitioner.
(Vivek Agarwal) Judge Abhi