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Vikramaditya Hotel Private ... vs Union Of India
2021 Latest Caselaw 8028 MP

Citation : 2021 Latest Caselaw 8028 MP
Judgement Date : 30 November, 2021

Madhya Pradesh High Court
Vikramaditya Hotel Private ... vs Union Of India on 30 November, 2021
Author: Sujoy Paul
                                                                    1                                WP-5648-2021
                                         The High Court Of Madhya Pradesh
                                                   WP No. 5648 of 2021
                                          (VIKRAMADITYA HOTEL PRIVATE IMITED Vs UNION OF INDIA AND OTHERS)

                                6
                                Indore, Dated : 30-11-2021
                                        Shri M.A. Mansoori, learned counsel for the petitioner.
                                        Shri Prasanna Prasad, learned counsel for the respondents.

Learned counsel for the petitioner relied on a Gujarat High Court Judgment passed in R/Special Civil Application No.15950 of 2020 and prayed that this petition may be disposed of in terms of the said order.

Copy whereof is provided to counsel for the respondents. Shri Prasad, counsel for the respondents prays for three days time to seek instructions and if necessary file reply.

As agreed, list on Monday i.e.06.12.2021.

                                    (SUJOY PAUL)                                            (PRANAY VERMA)
                                       JUDGE                                                      JUDGE

                                jyoti




Signature Not Verified
 SAN



Digitally signed by JYOTI
CHOURASIA

Date: 2021.12.01 10:17:33 IST

 
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