M/S Shree Ram Agro Industries vs The State Of Madhya Pradesh
2021 Latest Caselaw 3262 MP

         HIGH COURT OF MADHYA PRADESH, BENCH AT INDORE

                                     W.P. No.11264/2021
         (M/s Shree Ram Agro Industries Vs. The State of Madhya Pradesh and
                                           others)
                                                                                -1-
        Indore, dated 13/07/2021
                Heard through Video Conferencing.

                Shri Aditya Goyal, learned counsel for the petitioner.

                Shri Pushyamitra Bhargava, learned Additional Advocate
        General for the respondent/State.

I.A. No.5272/2021 for amendment is taken up.

In absence of opposition, I.A. is allowed.

Let necessary correction be made during the course of this week.

Shri Goyal further informed that he has filed certain judgments on 09.07.2021.

Registry is directed to trace and place the same in the file.

List after a week.

        (Sujoy Paul)                                      (Anil Verma)
           Judge                                            Judge


        N.R.


Digitally signed by
NARENDRA KUMAR
RAIPURIA

Date: 2021.07.15 11:34:03 +05'30'