Madhya Pradesh High Court
M/S Ravi Sonography And X-Ray, vs State Of M.P on 5 March, 2015
W.P.1350/12 & W.P. No.8701/1
M/s Ravi Sonography & X-ray vs. State of MP & Others
05/03/2015
Shri Varun Kaushik, Advocate for the petitioners.
Shri Praveen Newaskar, Dy.G.A. for the
respondents/State.
Shri Kaushik fairly submits that the order dated 6.2.2012 (Annexure P-1) is appealable under Section 21 of the relevant Act. He regrets for making an incorrect declaration in para 3 of the petition that the petitioner has availed all the statutory and other remedies available to him. He submits that he be given liberty to prefer appeal within 30 days from today against the order dated 6.2.2012. He submits that if appeal is preferred against the order dated 6.2.2012, it will cover the grievance of the petitioner raised in W.P. No. 8702/2012 also.
It is seen that respondents have not filed any reply in this matter.
Considering the aforesaid, I deem it proper to dispose of this petition by directing the petitioners to file appeal within 15 days from today, failing which the interim protection will not be available to the petitioners. If the petitioners prefer appeal within the aforesaid time along with copy of this order, the interim orders passed in these matter shall continue till W.P.1350/12 & W.P. No.8701/1 M/s Ravi Sonography & X-ray vs. State of MP & Others decision of the appeal. The appellate authority shall consider and decide the appeal in accordance with law expeditiously.
With the aforesaid, petitions stand disposed of without expressing any view on the merits of the matters.
(Sujoy Paul) Judge vv