Kohinoor Tobacco Products ... vs The State Of Madhya Pradesh
2022 Latest Caselaw 13876 MP

                                                                 1
                                      IN THE HIGH COURT OF MADHYA PRADESH
                                                   AT JABALPUR
                                                      WP No. 9436 of 2022
                         (KOHINOOR TOBACCO PRODUCTS PRIVATE LIMITED ERSTWHILE MOHANLAL HARGOBINDDAS TOBACCO
                                     PRODUCTS PRICATE L Vs THE STATE OF MADHYA PRADESH AND OTHERS)

                    Dated : 27-10-2022
                            Dr. Rshmi Pathak, counsel for the petitioner.

                            Shri H. S. Ruprah, Additional Advocate General for respondents/State.

Shri Gaurav Maheshwari, counsel for respondent No.4. Learned counsel for Municipal Corporation Shri Ruprah submits that the issue raised herein is no more res integra in view of common order passed by this Court on

28/06/2022 in a bunch of petitions including W.P.No.5216/2022.

Learned counsel for the petitioner however disputes the aforesaid contention and submits that a coordinate Bench of this Court in W.P.No.14995/2021 along with connected matters had passed an interim order on 16/08/2022 which in fact covers the present case.

In view of above, learned counsel for the petitioner seeks time to go through the judgment passed in W.P.No.5216/2022 and to produce the order passed by the coordinate Bench along with award of the Arbitrator.

List this matter in the week commencing 14/11/2022.

                         (SHEEL NAGU)                                        (PRAKASH CHANDRA GUPTA)
                            JUDGE                                                     JUDGE

                   manju




Signature Not Verified
Signed by: MANJU
Signing time:
10/28/2022 11:39:07 AM