Madhya Pradesh High Court
M/S Scc Project Private Limited Thr vs The State Of Madhya Pradesh Thr. on 11 August, 2015
1 WP No. 1677/ 2015
11.08.2015
Shri Vivek Khedkar, learned counsel for the petitioner.
Smt. Sangeeta Pachouri, learned Government Advocate for
respondents/ State.
Petitioner's counsel submits that he does not want to file any rejoinder in response to the reply of the State Authorities and prayed to hear the argument on merits of the matter as the pleadings of the parties are complete.
On the other hand, State counsel submits that despite making efforts, the correct file of the impugned petition could not be traced-out by the officials of Advocate General and due to such reason, she has not come prepared to make the submission on merits or to assist the Court to adjudicate this petition and seeks short adjournment.
Considering the aforesaid difficulty of the State counsel, the case is adjourned with a direction to place under the same head in the week commencing 24.08.2015.
(U.C. Maheshwari) (B. D. Rathi)
Judge Judge
@Pk