Madhya Pradesh High Court
Modern Dental College & Research ... vs The State Of Madhya Pradesh on 7 November, 2012
R.P. No.257 of 2012.
7.11.2012.
Shri Ashok Lalwani for the petitioner.
Shri P.K. Kaurav, Dy.AG for the respondents.
This application is filed seeking review of the order dt.4.1.2012 in W.P. No.13711/05. It was submitted by Shri Lalwani that he was the counsel in the matter,but, because of the statement made by some other counsel, the petitioner was dismissed as rendered infructuous while it was not. It is submitted that the case deserves to be heard on merits.
On raising such contention, Shr P.K. Kaurav, learned Dy.AG appearing for the State submitted that he has no objection if the main case is heard on merits.
Considering the fact that W.P.No.13711/05 was disposed of finally along with some other matters on a statement made by a counsel other than who was engaged in the case, we find it appropriate to recall order dt.4.1.2012 in W.P.No.13711/05 and direct the office to list the aforesaid case for hearing. With the aforesaid direction, this review petition No.257/12 is finally disposed of with no order as to costs.
(Krishn Kumar Lahoti) (Smt.Vimla Jain)
Judge Judge
Khan*