Madhya Pradesh High Court
M/S Cox India Limited Thr. vs The State Of Madhya Pradesh Thr. on 16 February, 2016
WP-1618-2015
(M/S COX INDIA LIMITED THR. Vs THE STATE OF MADHYA PRADESH THR.)
16-02-2016
Shri N.S.Kirar, Advocate for the petitioner.
Shri R.P.Gupta, Govt. Advocate for the respondent/State.
Heard on IA No.2426/2015, which is an application for taking the facts and documents on record.
The documents, Annexures P/6 to P/9, have been prayed to be taken on record without having any pleading in the writ petition, therefore, those documents cannot be taken on record. The application is accordingly dismissed with liberty to the petitioner to file appropriate application seeking amendment in the petition, if so advised. Heard on IA No.8651/2015, which is the application for grant of ad interim writ. The ad interim writ has been sought for relying upon the document, Annexure P/10, which has been issued by the authorities in terms of the order dated 28.4.2015 as well as the order impugned directing recovery. The order, Annexure P/10, is not under challenge, therefore. after the order of this Court no case for grant of ad interim writ is made out.
Accordingly, IA No..8651/2015 stands dismissed.
(J.K. MAHESHWARI) JUDGE