M/S Rimjhim Refractories vs Northern Coalfields Limited
2022 Latest Caselaw 13454 MP

                                                                         1
                                                   IN THE HIGH COURT OF MADHYA PRADESH
                                                                AT JABALPUR
                                                                  WP No. 22832 of 2019
                                                   (M/S RIMJHIM REFRACTORIES Vs NORTHERN COALFIELDS LIMITED)

                                       Dated : 12-10-2022
                                             Shri Pranay Shukla, counsel for the petitioner.

                                             Shri Greeshm Jain, counsel for the respondent.

Learned counsel for the respondent again prays for time on the ground that the review petition is pending before the Hon'ble Supreme Court.

On the last date also, time was granted on the same pretext.

By way of last indulgence, list this case on 1 st November, 2022 on which date either learned counsel for the respondent will produce orders of the Hon'ble Supreme Court passed on the review application or it will be treated that for the present, case is to be governed by the judgment of the Hon'ble Supreme Court which is available on record.

(VIVEK AGARWAL) JUDGE

vy

Signature Not Verified SAN

Digitally signed by VAIBHAV YEOLEKAR Date: 2022.10.13 11:46:37 IST