Madhya Pradesh High Court
Dadhibal Prasad Patel vs Birla Corporation Limited Unit Satna ... on 9 September, 2022
Author: Sujoy Paul
Bench: Sujoy Paul
1
IN THE HIGH COURT OF MADHYA PRADESH
AT JABALPUR
WA No. 985 of 2022
(DADHIBAL PRASAD PATEL Vs BIRLA CORPORATION LIMITED UNIT SATNA CEMENT WORKS AND
OTHERS)
Dated : 09-09-2022
Shri Sanjay Kumar Verma, Advocate for the appellant.
Shri R.B. Tiwari, Advocate for the respondents.
I.A. No. 10808/2022 an application for condonation of delay of 86 days is taken up and in the absence of opposition and for the reasons stated in the I.A., I.A. is allowed. Delay in filing the appeal is condoned.
It is note worthy that arising out of the same order W.A. No. 277/2022 is already admitted for final hearing and linked with the present case.
Accordingly, this W.A is also admitted for final hearing. Learned counsel for parties submit that all these connected writ appeals contain almost similar legal points. The nature of the dispute is such which goes to the root of the matter and raises a question as to which authority is "Appropriate Government". Series of litigation is generated arising out of the said aspect. Considering the aforesaid, these matters may be heard out of turn basis.
Joint prayer is allowed.
As agreed, list for final hearing in the week commencing 19.09.2022 with the liberty to mention.
Shri Aizaz Siddhiqui, learned counsel for the appellant in W.A. No. 692/2021 undertakes to prepare synopsis.
Signature Not Verified SAN(SUJOY PAUL) (PRAKASH CHANDRA GUPTA) Digitally signed by ARVIND KUMAR JUDGE JUDGE MISHRA Date: 2022.09.09 16:18:34 IST MISHRA 2 Signature Not Verified SAN Digitally signed by ARVIND KUMAR MISHRA Date: 2022.09.09 16:18:34 IST