Madhya Pradesh High Court
M/S Mbl Highway Development Co. Ltd. vs Madhya Pradesh Road Development ... on 1 December, 2017
THE HIGH COURT OF MADHYA PRADESH
AC-4-2017
sh
(M/S MBL HIGHWAY DEVELOPMENT CO. LTD. Vs MADHYA PRADESH ROAD DEVELOPMENT
CORPORATION MPRDC)
e
ad
8
Jabalpur, Dated : 01-12-2017
Pr
Shri Jubin Prasad, learned counsel for the applicant.
a
Shri Aditya Khandekar, learned counsel for the respondent.
hy Shri Jubin Prasad prays for and in absence of opposition ad granted four weeks' time for awaiting decision of larger Bench arising out of judgment of Supreme Court in the case of MPRRDA vs. L.G. M Choudhary reported in (2012) 3 SCC 495.
of Shri Khandekar is also given same time to file an appropriate application for dismissal/disposal of the petition.
rt Parties are given liberty to mention the matter in the event ou larger Bench decision is delivered prior in time.
C List the matter after four weeks. h ig (SUJOY PAUL) JUDGE H mohsin Digitally signed by MOHAMMED MOHSIN QURESHI Date: 2017.12.04 10:21:18 +05'30'