M/S Rockbed Renovators Ltd. vs The State Of Madhya Pradesh on 23 January, 2015

[Cites 0, Cited by 2]

Madhya Pradesh High Court

M/S Rockbed Renovators Ltd. vs The State Of Madhya Pradesh on 23 January, 2015

        <font size="4">
    <div style="width: 600px; background-color: white;  height: 500px; margin: 0px auto; word-wrap: break-word;" id="ggg" onkeypress="return  nb(event)" onmouseup="checkStat()" contenteditable="true"><!--[if gte mso 9]><xml>
 <w:WordDocument>
  <w:View>Normal</w:View>
  <w:Zoom>0</w:Zoom>
  <w:TrackMoves/>
  <w:TrackFormatting/>
  <w:PunctuationKerning/>
  <w:ValidateAgainstSchemas/>
  <w:SaveIfXMLInvalid>false</w:SaveIfXMLInvalid>
  <w:IgnoreMixedContent>false</w:IgnoreMixedContent>
  <w:AlwaysShowPlaceholderText>false</w:AlwaysShowPlaceholderText>
  <w:DoNotPromoteQF/>
  <w:LidThemeOther>EN-US</w:LidThemeOther>
  <w:LidThemeAsian>X-NONE</w:LidThemeAsian>
  <w:LidThemeComplexScript>X-NONE</w:LidThemeComplexScript>
  <w:Compatibility>
   <w:BreakWrappedTables/>
   <w:SnapToGridInCell/>
   <w:WrapTextWithPunct/>
   <w:UseAsianBreakRules/>
   <w:DontGrowAutofit/>
   <w:SplitPgBreakAndParaMark/>
   <w:DontVertAlignCellWithSp/>
   <w:DontBreakConstrainedForcedTables/>
   <w:DontVertAlignInTxbx/>
   <w:Word11KerningPairs/>
   <w:CachedColBalance/>
  </w:Compatibility>
  <w:BrowserLevel>MicrosoftInternetExplorer4</w:BrowserLevel>
  <m:mathPr>
   <m:mathFont m:val="Cambria Math"/>
   <m:brkBin m:val="before"/>
   <m:brkBinSub m:val="--"/>
   <m:smallFrac m:val="off"/>
   <m:dispDef/>
   <m:lMargin m:val="0"/>
   <m:rMargin m:val="0"/>
   <m:defJc m:val="centerGroup"/>
   <m:wrapIndent m:val="1440"/>
   <m:intLim m:val="subSup"/>
   <m:naryLim m:val="undOvr"/>
  </m:mathPr></w:WordDocument>
</xml><![endif]-->

<p class="MsoNormal" style="margin-right:-1.8pt;text-align:center;
mso-line-height-alt:5.0pt;page-break-before:always" align="center"><b style="mso-bidi-font-weight:
normal"><u><span style="font-size:13.0pt;font-family:&quot;Georgia&quot;,&quot;serif&quot;">Writ
Petition <span style="mso-bidi-font-weight:bold">No. 62/2015</span></span></u></b></p>

<p style="margin-top:5.0pt;line-height:150%"><b><u><span style="font-size:13.0pt;
line-height:150%;font-family:&quot;Georgia&quot;,&quot;serif&quot;">23.01.2015</span></u></b></p>

<p style="margin-top:5.0pt;margin-right:5.05pt;margin-bottom:0in;margin-left:
0in;margin-bottom:.0001pt;line-height:150%"><span style="font-size:13.0pt;
line-height:150%;font-family:&quot;Georgia&quot;,&quot;serif&quot;"><span style="mso-tab-count:
1">&nbsp;&nbsp;&nbsp;&nbsp;&nbsp;&nbsp;&nbsp;&nbsp;&nbsp;&nbsp;&nbsp; </span>Shri Shekhar Sharma, learned counsel for the petitioner. </span></p>

<p style="margin-top:5.0pt;margin-right:5.05pt;margin-bottom:0in;margin-left:
0in;margin-bottom:.0001pt;line-height:150%"><span style="font-size:13.0pt;
line-height:150%;font-family:&quot;Georgia&quot;,&quot;serif&quot;"><span style="mso-tab-count:
1">&nbsp;&nbsp;&nbsp;&nbsp;&nbsp;&nbsp;&nbsp;&nbsp;&nbsp;&nbsp;&nbsp; </span>Heard on the question of admission.</span></p>

<p style="margin-top:5.0pt;margin-right:5.05pt;margin-bottom:0in;margin-left:
0in;margin-bottom:.0001pt;line-height:150%"><span style="font-size:13.0pt;
line-height:150%;font-family:&quot;Georgia&quot;,&quot;serif&quot;"><span style="mso-tab-count:
1">&nbsp;&nbsp;&nbsp;&nbsp;&nbsp;&nbsp;&nbsp;&nbsp;&nbsp;&nbsp;&nbsp; </span>Issue show cause notice of this petition along with
annexures to the respondents against admission on payment of process fee within

seven working days by registered AD, notice returnable within six weeks, failing which this petition shall stand dismissed without further reference to this Bench. <p style="margin-top:5.0pt;margin-right:5.05pt;margin-bottom:0in;margin-left:

0in;margin-bottom:.0001pt;line-height:150%"><span style="mso-tab-count:

1">            In the meanwhile, it is directed that proceedings pending before learned Xth Additional District Judge, Bhopal may go on but shall not be finalized till the next date of listing.               Certified copy as per rules.            (J.K.Maheshwari)                JUDGE rao <!--[if gte mso 10]> <style> /* Style Definitions */ table.MsoNormalTable {mso-style-name:"Table Normal";

mso-tstyle-rowband-size:0;

mso-tstyle-colband-size:0;

mso-style-noshow:yes;

mso-style-priority:99;

mso-style-qformat:yes;

mso-style-parent:"";

mso-padding-alt:0in 5.4pt 0in 5.4pt;

mso-para-margin:0in;

mso-para-margin-bottom:.0001pt;

mso-pagination:widow-orphan;

font-size:11.0pt;

font-family:"Calibri","sans-serif";

mso-ascii-font-family:Calibri;

mso-ascii-theme-font:minor-latin;

mso-fareast-font-family:"Times New Roman";

mso-fareast-theme-font:minor-fareast;

mso-hansi-font-family:Calibri;

mso-hansi-theme-font:minor-latin;

mso-bidi-font-family:"Times New Roman";

mso-bidi-theme-font:minor-bidi;} </style> <![endif]-->  <object type="application/pdf" id="ggg_object" style="display: none"></object>  </div>

Legal Document View

Unlock Advanced Research with PRISMAI

Madhya Pradesh High Court

M/S Rockbed Renovators Ltd. vs The State Of Madhya Pradesh on 23 January, 2015