Madhya Pradesh High Court
Chief Engineer Ganga Basin vs M/S Sadbhav Engineering Limited on 25 March, 2021
Author: B. K. Shrivastava
Bench: B. K. Shrivastava
1 MP-3232-2020
The High Court Of Madhya Pradesh
MP-3232-2020
(CHIEF ENGINEER GANGA BASIN AND OTHERS Vs M/S SADBHAV ENGINEERING LIMITED AND
OTHERS)
3
Jabalpur, Dated : 25-03-2021
Shri Paritosh Gupta, learned counsel for the petitioners.
Shri Siddharth Patel, learned counsel for the respondent No.1.
None present for other respondents. Heard I.A. No. 8526/2020 has been filed for permission to exempt the default. But it appears that defaults No.1 and 3 are not in the nature in which the exemption should be granted.
After consideration, the application is dismissed. Four weeks time is granted, upon the request of petitioner's counsel to cure the aforesaid default.
List this case after four weeks along with the report whether the default has been cured or not.
(B. K. SHRIVASTAVA) JUDGE dixit Digitally signed by MAHENDRA KUMAR DIXIT Date: 2021.03.25 16:54:17 +05'30'