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The State Of M.P. vs Lupin Ltd. Company Under ...
2023 Latest Caselaw 18080 MP

Citation : 2023 Latest Caselaw 18080 MP
Judgement Date : 30 October, 2023

Madhya Pradesh High Court
The State Of M.P. vs Lupin Ltd. Company Under ... on 30 October, 2023
Author: Vivek Agarwal
                                                                 1
                                         IN THE HIGH COURT OF MADHYA PRADESH
                                                      AT JABALPUR
                                                          WP No. 149 of 2005
                                         (THE STATE OF M.P. Vs LUPIN LTD. COMPANY UNDER REGISTERED &)

                                       WP/00151/2005, WP/00152/2005, WP/00153/2005, WP/00158/2005
                           Dated : 30-10-2023
                                   Shri Rohit Jain - Government Advocate for the petitioner/State.

                                   Shri Ravish Chandra Agrawal - Senior Advocate assisted by Ms.
                           Apoorva Jain - Advocate appearing in person with Shri Akshay Sapre
                           through video conferencing - Advocate for respondent no. 1.

Learned Senior counsel for respondent no. 1 prays for two weeks' time

to prepare and argue this case as Shri Rohit Jain, learned Government Advocate is seeking time.

As an interim measure, it is directed that till disposal of the application for modification/recalling of the final judgment, no coercive action be taken by the State Government.

List this case in the week commencing 11 th December, 2023 on top of the list.

C.C. as per rules.

(VIVEK AGARWAL) JUDGE

vy

Signature Not Verified Signed by: VAIBHAV YEOLEKAR Signing time: 31-10-2023 14:24:03

 
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