Madhya Pradesh High Court
Bansal Infratech Synergies India ... vs M.P. Rural Road Developement Authority on 29 July, 2015
1
W.P. No.5068/2015
29.7.2015
Shri Anand Dixit, learned counsel for the petitioner.
Heard on the question of admission and interim relief.
Issue notice on admission and interim relief to the
respondents, on payment of process fee within one week.
Till the next date of hearing, the respondents are restrained from taking coercive action in pursuance to the notice dated 7.7.2015 (Annexure P/18) List on 30.9.2015.
C.C. as per rules.
(Prakash Shrivastava) Judge trilok