Madhya Pradesh High Court
Rajesh Shukla vs The State Of Madhya Pradesh on 3 August, 2021
Author: Vishal Dhagat
Bench: Vishal Dhagat
1 WP-6179-2020
The High Court Of Madhya Pradesh
WP-06179-2020
(SANJAY TULSIKAR Vs THE STATE OF MADHYA PRADESH)
WP/07441/2020, WP/07469/2020, WP/07697/2020, WP/7910/2020, WP/09058/2020,
WP/09877/2020, WP/10829/2020, WP/13254/2020, WP/15801/2020, WP/18298/2020,
WP/05250/2021, WP/07649/2021, WP/08681/2021, WP/09952/2021, WP/10772/2021,
WP/12017/2021, WP/12239/2021
15
Jabalpur, Dated : 03-08-2021
Heard through Video Conferencing.
Shri Anil Lala, Shri Siddharth Gulatee, Shri Prakash Upadhyay, Shri
Pramod Kumar Pandey, Shri Sanjeev Kumar Singh, and Shri Gopal Singh
Baghel, learned counsel for petitioners.
Shri Ajay Pratap Singh, learned Deputy Advocate General for
respondents/State.
Shri Pradeep Kumar Naveria, learned counsel for intervener. Learned counsel appearing for petitioners in W.P. Nos.7910/2020 WP/15801/2020, WP/05250/2021, WP/08681/2021, WP/09952/2021 and WP/12239/2021 submitted that in identical matters interim relief has been extended to petitioners. This Court vide order dated 16.03.2020 passed orders that no coercive action shall be taken against petitioners by investigating agency till next date of hearing. Counsel appearing for petitioners in aforesaid cases prays for similar relief.
Learned Deputy Advocate General for respondent/State submitted that reply has already been filed in W.P. Nos.7679/2020, 7910/2020, 9058/2020, 9877/2020 and 10829/2020. It is further submitted that matters are identical, therefore, State may adopt the reply filed in the said writ petitions.
Counsel appearing for State is directed to complete the pleadings in all the linked matters and supply a copy of reply to counsel appearing for petitioners. Petitioners, if they so desire, may file rejoinder to said reply within further period of two weeks.
List the matters after six weeks for final hearing at motion stage. Since there is stay over investigation in criminal case, therefore, no 2 WP-6179-2020 further adjournment shall be given to petitioners as well as respondents and they shall argue the matters on merits otherwise stay granted in favour of petitioners shall stand vacated on the next date of hearing.
Meanwhile, it is directed that no coercive action shall be taken against the petitioners till next date of hearing as directed in order dated 16.03.2020 passed by this Court.
C.C. as per rules.
(VISHAL DHAGAT) JUDGE sp/-
SUNIL Digitally signed by SUNIL KUMAR PATEL DN: c=IN, o=HIGH COURT OF MADHYA PRADESH, ou=HIGH COURT OF MADHYA PRADESH, postalCode=482001, st=Madhya Pradesh, KUMAR 2.5.4.20=3ad456309c8cfa67fdf9acdac694 9bbc6ea3342f02b1af1bdaf3424a04c11d 99, pseudonym=EB80E81424E3C3A3FCB580 1D65B573419C2D9C68, PATEL serialNumber=5011B37A3DD5E32019F5 01F10E878D2F118732491B5F40BDC9923 237D954365B, cn=SUNIL KUMAR PATEL Date: 2021.08.04 16:44:03 +05'30'