Chattisgarh High Court
M/S Bharti Airtel Ltd vs State Of Chhattisgarh., 20 ... on 28 August, 2018
HIGH COURT OF CHHATTISGARH, BILASPUR
MCC No. 573 of 2018
1. M/s Bharti Airtel Ltd. A Company Incorporated Under The Companies Act, 1956,
Having Registered Office At Bharti Crescent, 1, Nelson Mandela Road, Vasant
Kunj Phase Il, New Delhi. 110070
2. Commodore V. B. Misra (Rtd.), Regional Head And Authorized Signatory Of M/s
Bharti Telenet Limited.
---- Petitioners
Versus
1. State of Chhattisgarh, Through Its Secretary, Urban Administration Deptt. Dks
Bhawan, Raipur
2. Municipal Corporation Of Bhilai, Through Its Commissioner, Bhilai, District Durg,
Bhilai Chhattisgarh
3. Property Tax Officer, Municipal Corporation Of Bhilai, District Durg,
Chhattisgarh
---- Respondents
For Petitioners : Shri SS Rajput, Advocate For Respondent No.1/State : Shri DR Minj, Dy. GA for the State For Respondents No.2 & 3 : Shri H.B. Agrawal, Sr. Adv. With Shri Anand Gupta, Advocate Hon'ble Shri Justice Goutam Bhaduri Order On Board 28/08/2018
1. Heard on application for restoration of WP No.1055/2003 which was dismissed for want of prosecution vide Court order dated 28.04.2017..
2. On due consideration and for the reasons mentioned in the restoration application, which is supported by an affidavit and the issue has to be decided on merits, the order dated 28.04.2017 passed in WP No.1055/2003 is recalled. Consequently, WP No.1055/2003 is directed to be restored to its original number.
3. Accordingly, the MCC stands disposed of.
Sd/-
Goutam Bhaduri Judge Ashu