Citation : 2023 Latest Caselaw 18081 MP
Judgement Date : 30 October, 2023
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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