Madhya Pradesh High Court
The Nerbudda Valley Refrigerated ... vs The State Of Madhya Pradesh on 9 December, 2015
RP-912-2015
(THE NERBUDDA VALLEY REFRIGERATED PRODUCTS CO. PVT. LTD. Vs THE STATE OF
MADHYA PRADESH)
09-12-2015
Shri Rajesh Pohankar, learned counsel for the applicant.
Heard.
The applicant has filed this review petition seeking direction to
the respondents to consider and decide the applications
(Annexure-P/4 and Annexure-P/16). It is submitted that in the order dated 27/10/2015 passed in W.P. No.11624/2014 by this Court in the operative part i.e. in para-8 of the order direction has been issued to consider and decide the application (Annexure- P/16) only. He, therefore, prays that in para-8 of the said order respondent be also directed to consider and decide the application (Annexure-P/14) which is an application submitted by the petitioner for issuance of NOC along with application (Annexure-P/16) which is an application for grant of free hold right.
In view of aforesaid, the order dated 27/10/2015 passed in W.P. No.11624/2014 by this Court is modified to the extent that in para-8 of the said order, respondents are also directed to consider and decide the application (Annexure-P/14) which is an application submitted by the petitioner for issuance of NOC along with application (Annexure-P/16) which is an application for grant of free hold right.
This order shall be treated as a part of the order passed on 27/10/2015 passed in W.P. No.11624/2014 by this Court. Accordingly, the MCC stands allowed and disposed of. Certified copy as per rules.
(MISS VANDANA KASREKAR) JUDGE