Madhya Pradesh High Court
Deepak Bajaj vs The State Of Madhya Pradesh on 15 October, 2019
Author: Vijay Kumar Shukla
Bench: Vijay Kumar Shukla
1 WP-21196-2019
The High Court Of Madhya Pradesh
WP-21196-2019
(DEEPAK BAJAJ Vs THE STATE OF MADHYA PRADESH)
1
Jabalpur, Dated : 15-10-2019
Shri Subodh Kumar Pandey and Shri Abdul Kalam, learned counsel for
the petitioners.
Shri Himanshu Mishra, learned Government Advocate for the
respondents/State.
Learned counsel for the petitioners submit that the present petition is identical to the number of petitions pending before this Court wherein the same condition of permit has been challenged. He has produced the copy of the order dated 23.07.2019 passed by the Co-ordinate Bench of this Court in W.P. No. 13845/2019 (Yogesh singh Tomar Vs. The State of M.P.s) and order dated 06.08.2019 passed in W.P. No. 15468/2019 (Mubin Khan Vs. The State of M.P. & Ors.).
Considering the aforesaid submissions, issue notice to the respondents on payment of process fee within 7 working days by both modes returnable within four weeks.
In order to maintain parity, it is directed that till the next date of hearing, the petitioners shall be permitted to ply their vehicle subject to fulfillment of the other conditions of permit.
List the matter alongwith W.P. No. 13845/2019 and W.P. No. 15468/2019 for analogous hearing of the case.
C.c. as per rules.
(VIJAY KUMAR SHUKLA) JUDGE Amitabh Digitally signed by AMITABH RANJAN Date: 16/10/2019 10:28:07