Citation : 2022 Latest Caselaw 1661 MP
Judgement Date : 4 February, 2022
The High Court Of Madhya Pradesh MCRC No. 21304 of 2019 (PRAMOD TRADERS Vs BAJAJ CONSTRUCTION AND BALAJI TUBEWELL)
Jabalpur, Dated : 04-02-2022 Heard through Video Conferencing.
Shri Tabrez Khan, learned counsel for the applicant. Shri Sourabh Bhushan Shrivastava, learned counsel for the non- applicant/State.
Learned counsel for the applicant prays for time to go through
the relevant judgments on the issue.
On his request, case is adjourned. List this case on 11.2.2022.
(VIVEK AGARWAL)
JUDGE
amit
Signature
SAN Not
Verified
Digitally signed by
AMIT JAIN
Date: 2022.02.05
13:01:15 IST
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