Madhya Pradesh High Court
M/S Educomp Infrastructure And School ... vs Special Area Development Authority ... on 23 October, 2017
1 R.P.No.503/2017
M/s Educomp Infrastructure & School Management Pvt. Ltd.
Vs.
Special Area Development Authority
23.10.2017
Shri D.P. Singh, learned counsel for the petitioner.
Shri Ajeet Sudele, learned counsel for the respondent.
Heard.
Present application has been preferred for extension of time to represent the case. Learned counsel for the petitioner submits that after passing of the order dated 23-06-2017 in writ petition No.627/2017, petitioner had to prefer representation before the respondent authority within fifteen days from the date of receiving the certified copy but due to the fact that head office of petitioner is at Gudgaon (Haryana) and correspondence and other procedure took its toll, therefore, could not prefer the said representation within the stipulated period. Therefore, extension of time for preferring the representation has been sought.
Learned counsel for the respondent on the basis of advance copy, opposed the prayer made by petitioner and referred casualness and negligence on the part of petitioner.
Considering the prayer made by petitioner and looking to the nature of prayer wherein petitioner is seeking extension of time to prefer representation before the authority, the prayer is allowed and petitioner is granted further thirty days' time to prefer representation before the respondent authority in respect of grievances as echoed in earlier round of litigation writ petition No.627/2017. If petitioner prefers such representation within thirty days from today then respondent shall consider the same in accordance with law as directed by this Court in writ petition No.627/2017.
This order shall be read in conjunction with the order dated 23-06-2017 passed in writ petition No.627/2017.
Disposed
(Anand Pathak)
Anil* Judge