Madhya Pradesh High Court
M/S Jetal Construction Private Limited ... vs The State Of Madhya Pradesh on 12 September, 2025
1 WP-20298-2025
IN THE HIGH COURT OF MADHYA PRADESH
AT GWALIOR
WP No. 20298 of 2025
(M/S JETAL CONSTRUCTION PRIVATE LIMITED THROUGH ITS CHIEF EXECUTIVE OFFICER VIRENDRA
GUPTA Vs THE STATE OF MADHYA PRADESH AND OTHERS )
Dated : 12-09-2025
Shri Rajmani Bansal - Advocate for the petitioner.
Shri Vijay Sundaram - Govt. Advocate for respondents/State.
Shri Rohit Jagwani - Advocate for respondent No.3.
Learned counsel appearing for respondent No.3 prays for time to file reply to the writ petition.
Counsel for the petitioner submits that respondent No.3 is enforcing the impugned order dated 10.01.2019 through coercive means, and RRC is being enforced against the petitioner. He further submits that in the light of the judgment of the Hon'ble Supreme Court in the case of M/s.Newtech Promoters and Developers Private Ltd. Vs. State of U.P. and Others, passed in Civil Appeal Nos.6750-6757 of 2021 [arising out of SLP (Civil)], the order impugned in the instant writ petition is without jurisdiction.
In view of the submissions made hereinabove, till next date of hearing, the effect and operation of the impugned order dated 10.01.2019 shall remain stayed.
At the request of counsel for respondent No.3, list after four weeks.
(AMIT SETH) JUDGE Adnan Signature Not Verified Signed by: ADNAN HUSAIN ANSARI Signing time: 9/13/2025 11:03:48 AM 2 WP-20298-2025 Signature Not Verified Signed by: ADNAN HUSAIN ANSARI Signing time: 9/13/2025 11:03:48 AM