Madhya Pradesh High Court
M.P. State Electricity Board(Now Known ... vs Bijali Karmchari Sangh Thru. Devilal on 28 September, 2015
1
W.A. No. 334 / 2015
28/09/2015
Shri Anand Agrawal, learned Counsel for the
appellant.
Shri Akshat Pahadia, learned Counsel for the
respondent prays for time to file reply and also a copy of
the application I.A. No.4246/2015, which is an application for condonation of delay.
By way of indulgence, last opportunity is granted to the Counsel for the respondent.
Counsel for the appellant is directed to hand over a copy of the application to the Counsel for the respondent.
List after a week for disposal, as prayed.
(Mrs. S.R. Waghmare) (Prakash Shrivastava)
Judge Judge
sumathi