Madhya Pradesh High Court
M/S Bharti Airtel Limited vs The State Of Madhya Pradesh on 21 December, 2021
Author: Vivek Rusia
Bench: Vivek Rusia
1
HIGH COURT OF M.P. : BENCH AT INDORE
W.P. No.28223/2021
Indore : 21/12/2021 :-
Shri Piyush Parashar, learned counsel for the petitioner.
Shri Aditya Garg, learned Government Advocate for the
respondent/State.
Mr. Parashar, learned counsel for the petitioner has informed this Court that in as many as 47 identical matters, interim orders have been passed and the leading case is W.P. No.8633/2011.
He has stated that interim order passed in the identical 47 cases, is still continuing and they are to be heard at the Principal Seat. Shri Garg, learned Government Advocate for the respondent/State has objected to the prayer for grant of interim relief. His contention is that in some of the Writ Petitions, applications have been filed for withdrawal of the Writ Petitions and now a similar Writ Petition has been filed before this Court.
Mr. Parashar, learned counsel for the petitioner has clarified the issue and his contention is that only those cases have been withdrawn which are covered under the 'Settlement Scheme' and other cases have not been withdrawn.
This Court is of the considered opinion that Mr. Parashar, learned counsel for the petitioner has been able to make out a prima facie case for grant of interim relief.
Resultantly, as in identical cases there is stay of recovery, in the present also there shall be a stay in respect of recovery.
Let a detailed reply be filed within 6 weeks.
List alongwith W.P. No.19071/2020.
Certified copy as per rules.
(Vivek Rusia) (Pranay Verma)
Judge Judge
Aiyer*
Digitally signed by
JAGDISHAN AIYER
Date: 2021.12.23
13:35:49 +05'30'