Madhya Pradesh High Court
Union Of India vs M/S K. Kapoor And P.R. Mahant Khandwa on 1 December, 2017
THE HIGH COURT OF MADHYA PRADESH
CR-547-2017
(UNION OF INDIA Vs M/S K. KAPOOR AND P.R. MAHANT KHANDWA)
4
Jabalpur, Dated : 01-12-2017
Parties through their counsel.
Learned counsel for the applicant is directed to
supply the copy of the petition to the learned counsel for
the respondent/caveator within a week.
Learned counsel for the respondent/caveator seeks time to file the reply.
Prayer is allowed. List the matter along with M.A. No. 2651/2017 after two weeks.
(RAJEEV KUMAR DUBEY) JUDGE dixit