Madhya Pradesh High Court
Ajit Mutha vs Cooperative Department on 16 January, 2020
Author: Vivek Rusia
Bench: Vivek Rusia
1 WP-12442-2019
The High Court Of Madhya Pradesh
WP-12442-2019
(AJIT MUTHA AND OTHERS Vs COOPERATIVE DEPARTMENT AND OTHERS)
7
Indore, Dated : 16-01-2020
Shri Abhinav Malhotra, learned counsel for the Petitioner .
Shri Pavan Sharma, learned Govt. Advocate for Respondents/State.
Shri Ashutosh Nimgaonkar, learned counsel for the proposed intervenor.
On 18.9.2019, learned Govt. Advocate raised a preliminary objection in respect of availability of alternative remedy. After hearing learned counsel for the parties, vide order dated 17.10.2019, this Court has the State Government to file detailed reply in the matter. Therefore, the objection in respect of maintainability of the petition shall be decided after filing of the para-wise reply to the petition. Let it be filed within a period of four weeks from today.
Meanwhile, the petitioner is also directed to file reply to I.A. No.5588/2019 within a period of two weeks.
List after four weeks. I.R. to continue.
(VIVEK RUSIA) JUDGE Alok Digitally signed by Alok Gargav Date: 2020.01.18 10:26:20 +05'30'