Madhya Pradesh High Court
Smt.Anita Jain vs Indian Oil Corporation Limited ... on 10 August, 2015
1
WP.No.668/2014
10.08.2015
Parties through their counsel.
Learned counsel for the respondent/Indian Oil
Corporation prays for time to produce before this Court in sealed envelope containing the recommendations of the committee as regard the allotment of the petrol pump. He is permitted to do the same.
List the case in the week commencing 24/08//2015. Interim relief to continue, till the next date of hearing.
(Rohit Arya) Judge AK/-