Madhya Pradesh High Court
M/S Continental Telepower Industries ... vs Union Of India on 20 August, 2019
1 WP-13556-2019
The High Court Of Madhya Pradesh
WP-13556-2019
(M/S CONTINENTAL TELEPOWER INDUSTRIES LTD. Vs UNION OF INDIA)
3
Jabalpur, Dated : 20-08-2019
Shri R.K. Verma, learned Senior Counsel with Shri Ashish Datt, for the
petitioner.
Shri N.S. Ruprah, learned counsel for the respondents.
The learned Senior Counsel for the petitioner prays for and is granted two weeks' time to go through the reply filed by the respondents to make his submission.
In the meanwhile, as no emergent steps are being taken against the petitioner by the respondents, we do not feel it necessary to pass any interim order at this stage.
List it immediately after two weeks.
(RAVI SHANKAR JHA) (VIJAY KUMAR SHUKLA)
ACTING CHIEF JUSTICE JUDGE
MSP
Digitally signed by MANVENDRA
SINGH PARIHAR
Date: 26/08/2019 16:09:04