SVIL MINES LIMITED Vs. STATE OF M P

JUDGEMENT

(1.) SHRI Kaurav submitted that he has received instructions from the Advocate General to seek short adjournment, so that he may personally argue the matter before this Court. Today he is busy before another Division Bench and is arguing a part heard matter. Prayer made by SHRI Kaurav is not opposed by the petitioner. In view of aforesaid, as agreed by the parties, hearing of this case is adjourned for 24.3.2011.

(2.) AT this stage, Shri Purohit, learned counsel for petitioner submitted that during the pendency of this matter, respondent No.2 has issued a show cause notice to the petitioner for imposition of penalty of Rs.21 Crores. It is submitted by him that today the case was listed for final hearing and he was expecting that the matter would be heard today, but because of adjournment, he is making a prayer that the authority be directed not to pass any order on the show cause notice till this petition is decided. However, petitioner will file reply to the aforesaid notice to the authority.