RAMA CONSTRUCTION Vs. STATE OF M P

JUDGEMENT

(1.) HEARD on the question of admission and interim relief.

(2.) THE petitioner has filed this petition praying for a direction to the authorities to pay their bills regularly without insisting upon a 'No Objection Certificate' from the Mining Department.

(3.) IN view of the aforesaid, the petition filed by the petitioner is disposed of in similar terms as passed by this Court in W.P No.4658/2012 dated 13.4.2012 and with the following directions:-