Madhya Pradesh High Court
M/S Transstroy Obedullaganj vs The State Of Madhya Pradesh on 22 January, 2016
W. P. No.33l/20l6 22. 1.2016 Shri H. K. Upadhyay, counsel for the petitioner. Shri Piyush Dharmadhikari, Govt. Advocate for respondent/State.
Counsel for the petitioner prays for two weeks time to amend the petition.
Accordingly, list on 3.2.2016. (A.M. Khanwilkar) (Sanjay YadaV) Chief Justice Judge Anchal