Madhya Pradesh High Court
M/S Narmada Enterprises A ... vs The Madhya Pradesh Civil Supplies ... on 29 February, 2016
1
Writ Petition No.19043 of 2015
29.02.2016
Shri Sanjay K.Agrawal, learned counsel for the
petitioner.
Shri Shobhitaditya, learned counsel for the
respondents.
Counsel for the petitioner submits that the petitioner be permitted to withdraw this petition with leave to make representation to the respondent No.1, who in turn, shall process the said representation in accordance with law.
Accordingly, the petition is allowed to be withdrawn, with liberty as aforesaid.
We may not be understood to have expressed that the respondent No.1 is bound to accept the representation. The representation will have to be processed on its own merits, in accordance with law, including the question whether the Authority has power to entertain such representation. All questions are left open.
(A. M. Khanwilkar) (Sanjay Yadav)
Chief Justice Judge
AM.