Madhya Pradesh High Court
M/S Rishi Traderssubhash Road Mungaoli ... vs Th Krishi Upaj Mandi Samiti Mungaoli ... on 17 June, 2014
1 W.P.No.2982/2014 (M/s Rishi Traders Vs. Krishi Upaj Mandi Samiti) 17/6/14 Shri Vivek Jain, Advocate for the petitioner. Shri S.P.Jain, Advocate for the other side. Learned counsel for other side by placing reliance on Resolution dated 22/5/14 submits that earlier Resolution dated 26/2/14 has been cancelled/recalled and therefore the order Annexure-P/1 has rendered infructuous.
Learned counsel for the petitioner submits that in view of the aforesaid, Annexure-P/1 be set aside.
In response Shri S.P. Jain submits that Annexure-P/1 has been issued on the strength of Annexure-P/8 which has rendered infructuous and there is no need to set aside the same.
In the opinion of this court, once the foundation/basis of Annexure-/1, i.e., Annexure-P/8 is recalled, Annexure-P/1 has lost its complete force. Accordingly, Annexure-P/1 is set aside.
Petition stands disposed of.
(Sujoy Paul) Judge (Bu)