Madhya Pradesh High Court
Raj Kumar Goyal vs Municipal Corporation Gwalior on 24 January, 2017
WP-8474-2013
(RAJ KUMAR GOYAL Vs MUNICIPAL CORPORATION GWALIOR)
24-01-2017
Shri Ravi Gupta, learned counsel for the petitioner.
Shri D.S. Chauhan, learned counsel for the respondent.
Learned counsel for the petitioner submits that the amounts due to the petitioner have been accepted by the Municipal Corporation, yet for some ulterior motive, the payment has not been made.
Shri Chauhan prays for two weeks' time. There is no justification for seeking such adjournment specially when the petition is pending since 2013. By way of last indulgence, one week's time is granted, failing which the Municipal Commissioner shall remain personally present to explain as to why reply is not being filed.
List this case on 02.02.2017.
(VIVEK AGARWAL) JUDGE meh/-