Madhya Pradesh High Court
Evengelical Lutheran Church In M.P. ... vs Satish Kumar Shrivastava Judgement ... on 10 December, 2013
Writ Petition No. 19736/2013
10/12/2013
Shri Pranay Verma, learned counsel for the
petitioner.
Heard on the question of admission.
Issue notice of this writ petition to the respondents
on payment of process fee within seven days by registered AD returnable in six weeks.
It is stated by the learned counsel for the petitioner that the petitioner institution has no role to play with the working of ELC Jal Vikas Yojna, Betul. Therefore, if any recovery was to be made from ELC Jal Vikas Yojna, Betul, liability was not to be fastened on the petitioner. Only because of the manipulation, the recovery, is directed against the petitioner and attachment of the property, is done vide notice dated 30.8.2013 (Annexure P/8).
Looking to the aforesaid, till further consideration of this interim prayer, no coercive steps be taken against the petitioner for recovery of the alleged sum pursuant to attachment notice dated 30.8.2013 (Annexure P/8).
List immediately after six weeks. Certified copy as per rules.
(K.K. Trivedi) Judge shukla-