Madhya Pradesh High Court
M/S. Jmc Projects (India) Ltd. vs Santosh Singh on 9 July, 2018
1 WP-14987-2016
The High Court Of Madhya Pradesh
WP-14987-2016
(M/S. JMC PROJECTS (INDIA) LTD. Vs SANTOSH SINGH)
12
Jabalpur, Dated : 09-07-2018
Shri Surendra Singh, learned Senior Counsel with Shri Akshay
Sapre, learned counsel for the petitioners.
Shri Prakash Upadhyay, learned counsel for the respondent No.1.
This petition has been filed by the petitioners under Article 226 & 227 of the Constitution of India challenging the order dated 23.04.2016 passed by the Judicial Magistrate, First Class, Rewa issuing summons to the petitioners as well as for quashing the complaint filed by the respondent No.1 against the petitioners.
Though the alleged offence, that is said to have been committed by the petitioners, is said to be one under the provisions of Section 8(b) of National Highways Act, 1956, however, apparently the petition does not relate to a issue involving construction of the National Highways.
In the circumstances, the petition has to be listed before a Single Bench as per Rules and Roster.
Office is accordingly directed to verify the same and list the petition before the appropriate Bench.
Interim relief granted on earlier occasion to continue till the next date of hearing.
(RAVI SHANKAR JHA) (SMT. ANJULI PALO)
JUDGE JUDGE
sj
Digitally signed by SUSHEEL
KUMAR JHARIYA
Date: 2018.07.09 16:18:44 -07'00'