Madhya Pradesh High Court
J. Srinivasan vs National Thermal Power Corporation Ltd on 13 March, 2015
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Writ Appeal No.426/2013
13/03/2015.
Shri N.S. Ruprah, learned counsel for the
petitioner.
Shri Rajendra Tiwari, learned Senior Advocate
with Shri R.K. Tripathi, learned counsel for the
respondents.
Learned counsel for the respondents seeks time to file reply of I.A.No.2179/15.
Learned counsel for the appellant submits that the respondents have not complied with the order dated 20.02.2014.
Respondents are directed to seek instructions on this aspect of the matter.
List on 08.04.2015.
In case no reply is filed by the respondents, all pending applications will be considered on their own merits.
(Shantanu Kemkar) (M.K. Mudgal)
Judge Judge
manisha
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