Sushma Singh vs The State Of Madhya Pradesh on 29 January, 2015

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Madhya Pradesh High Court

Sushma Singh vs The State Of Madhya Pradesh on 29 January, 2015

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<p class="MsoNormal" style="text-align:center;line-height:200%;
page-break-before:always" align="center"><b><u><span style="font-family:&quot;Tahoma&quot;,&quot;sans-serif&quot;;
mso-bidi-font-family:&quot;Times New Roman&quot;;letter-spacing:1.0pt">W.P.No.3039/2014</span></u></b></p>

<p class="MsoNormal" style="line-height:200%"><b style="mso-bidi-font-weight:
normal"><u><span style="font-family:&quot;Tahoma&quot;,&quot;sans-serif&quot;;mso-bidi-font-family:
&quot;Times New Roman&quot;;letter-spacing:1.0pt">29.01.2015</span></u></b></p>

<p class="MsoNormal" style="text-align:justify;line-height:200%"><span style="font-family:&quot;Tahoma&quot;,&quot;sans-serif&quot;;mso-fareast-font-family:&quot;Times New Roman&quot;;
letter-spacing:1.0pt"><span style="mso-tab-count:1">&nbsp;&nbsp;&nbsp;&nbsp;&nbsp;&nbsp;&nbsp; </span>Shri
Surendra Verma, learned counsel for the petitioner.</span></p>

<p class="MsoNormal" style="text-align:justify;line-height:200%"><span style="font-family:&quot;Tahoma&quot;,&quot;sans-serif&quot;;mso-fareast-font-family:&quot;Times New Roman&quot;;
letter-spacing:1.0pt"><span style="mso-tab-count:1">&nbsp;&nbsp;&nbsp;&nbsp;&nbsp;&nbsp;&nbsp; </span>Shri Rajesh
Kumar Shukla, learned counsel for the respondent no.4.</span></p>

<span style="font-family:"Tahoma","sans-serif";mso-fareast-font-family:"Times New Roman";

letter-spacing:1.0pt">        Shri R.K. Sen, learned counsel for the Intervener. <span style="font-family:"Tahoma","sans-serif";mso-fareast-font-family:"Times New Roman";

letter-spacing:1.0pt">        Heard on IA No.12194/2014, which is an application for intervention of this petition. <span style="font-family:"Tahoma","sans-serif";mso-fareast-font-family:"Times New Roman";

letter-spacing:1.0pt">        Considering the nature of the dispute involved in the present petition and the averments made in the intervention application, in my considered opinion the intervener did not have any right to intervene in this writ petition. <span style="font-family:"Tahoma","sans-serif";mso-fareast-font-family:"Times New Roman";

letter-spacing:1.0pt">        In view of the aforesaid and in the facts and circumstances of the case, the said IA is rejected. <span style="font-family:"Tahoma","sans-serif";mso-fareast-font-family:"Times New Roman";

letter-spacing:1.0pt">        However, if some allegation against the intervener is advanced by the petitioner then he would be at liberty to refute those allegations.     <p class="MsoNormal" style="text-align:center;mso-line-height-alt:

5.0pt" align="center"><span style="font-family:"Tahoma","sans-serif";mso-bidi-font-family:

"Times New Roman";letter-spacing:1.0pt">                                                    (J.K. Maheshwari)                                                              Judge   mn <!--[if gte mso 10]> <style> /* Style Definitions */ table.MsoNormalTable {mso-style-name:"Table Normal";

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Madhya Pradesh High Court

Sushma Singh vs The State Of Madhya Pradesh on 29 January, 2015