Bhupendra Singh Chauhan vs M.P. Housing And Infrastructure ...
2022 Latest Caselaw 2872 MP

                                                                                     1
                                                           The High Court Of Madhya Pradesh
                                                                    WP No. 10465 of 2019
                                                                                    WP/10479/2019
                                             Indore, Dated : 28-02-2022
                                                       Shri Nitin Phadke, learned counsel for the Petitioner.
                                                       Shri Rishi Paliwal, learned counsel for the Respondent [R-1 and 2] submits

that he has recently filed Vakalatnama on behalf of respondents and prays for time to file reply.

Four weeks time is granted to file reply and also to examine whether the present petition is covered by the judgment dated 09.04.2013 passed in WP

No.1058/2011.

(VIJAY KUMAR SHUKLA) JUDGE

Sourabh

Signature Not Verified VerifiedDigitally Digitally signed by SAN SOURABH YADAV Date: 2022.02.28 17:27:36 IST