Mission Director vs Jagdish Shanti Hotels Pvt.Ltd.
2021 Latest Caselaw 2154 MP

                                                                            1                                   RP-218-2021
                                                  The High Court Of Madhya Pradesh
                                                              RP-218-2021
                                                   (MISSION DIRECTOR Vs JAGDISH SHANTI HOTELS PVT.LTD. AND OTHERS)

                                        4
                                        Jabalpur, Dated : 07-06-2021
                                                Heard through Video Conferencing.
                                                Shri Ravindranath Chaturvedi, learned counsel for the petitioner.
                                                Shri Vikrant Pachnanda, learned counsel with Shri Shreyas Dubey,
                                        learned counsel for the respondent no.1.

Shri Rahul Deshmukh, learned counsel for the respondent nos.2 and 3.

Learned counsel for the respondent no.1 submits that the issue raised in the review petition is concluded by the judgment of the Supreme Court reported in 2021 SCC Online SC 233 [Government of Maharashtra v. Borse Brothers Engineers and Contractors Pvt. Ltd.].

Learned counsel for the respondents is granted short adjournment to examine the same.

List in the next week.

                                              (PRAKASH SHRIVASTAVA)                                 (VIRENDER SINGH)
                                                     JUDGE                                                  JUDGE


                                        P/-




Signature Not Verified
  SAN

Digitally signed by MRS PREETI TIWARI Date: 2021.06.08 16:11:13 IST