Madhya Pradesh High Court
Bhopal Development Authority Pragati ... vs Vijay Prakash Tiwari on 18 September, 2019
1 MP-1694-2019
The High Court Of Madhya Pradesh
MP-1694-2019
(BHOPAL DEVELOPMENT AUTHORITY PRAGATI BHAWAN PRESS COMPLEX M.P. NAGAR ZONE I
BHOPAL Vs VIJAY PRAKASH TIWARI)
Jabalpur, Dated : 18-09-2019
Shri Kapil Duggal, learned counsel for the petitioner.
Heard on the question of admission.
The learned counsel for the petitioner submits that their application for
waiver of pre-deposit has been dismissed by the M.P. Real Estate Appellate
Tribunal on account of the fact that the petitioner has not made the necessary
pre-deposit. The learned counsel for the petitioner submits that they are
willing to do so in the form of a Bank Guarantee.
In the circumstances, the petition filed by the petitioner is permitted to
be withdrawn with liberty to the petitioner to approach the Appellate Tribunal
by filing an application in this regard which may be considered and decided in
accordance with law.
With the aforesaid liberty, the petition filed by the petitioner is
disposed of as withdrawn.
C.C. as per rules.
(RAVI SHANKAR JHA) (VIJAY KUMAR SHUKLA)
ACTING CHIEF JUSTICE JUDGE
mrs. mishra Digitally signed by DEEPA MISHRA Date: 2019.09.25 02:16:31 -07'00'