Madhya Pradesh High Court
Sweta Agrawal vs Municipal Corporation on 14 November, 2017
THE HIGH COURT OF MADHYA PRADESH
WP-7634-2017
sh
(SWETA AGRAWAL Vs MUNICIPAL CORPORATION)
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5
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Jabalpur, Dated : 14-11-2017
Pr
Shri J.S. Thakur, learned counsel for the petitioner.
Shri Vikram Johri, learned P.L. for the respondent/State.
a Heard.
hy Learned counsel for the petitioner submits that petitioner's ad pending application under Section 151 of the Code of Civil Procedure Annexure P-2 dated 27.6.2016 may be directed to be M decided by the court below.
of Prayer is reasonable. Accordingly, this petition is disposed of by directing the rt court below to decide the said application of the petitioner (if not ou already decided). It will be lawful for the court below to decide C the said application expeditiously preferably within a period of h four weeks from the date of receipt of this order. ig It is made clear that this Court has not expressed any H opinion on the merits of the case.
(SUJOY PAUL) JUDGE Digitally signed by PREETI TIWARI Date: 2017.11.15 11:26:20 +05'30' P/