Madhya Pradesh High Court
Sunil Kohli vs Union Of India on 28 February, 2019
THE HIGH COURT OF MADHYA PRADESH
W.P. No.3809/2019
(SUNIL KOHLI Versus UNION OF INDIA)
Jabalpur, Dated:28.02.2019
Shri Manoj Sharma, learned counsel for the petitioner.
Heard on the question of admission.
Issue notice to the respondents on payment of process fee within
seven days by ordinary as well as registered A.D. mode, returnable within three weeks.
It is submitted by the learned counsel for the petitioner that an advance copy has already been supplied to Shri J.K. Jain, Advocate who appears on behalf of the respondent/Union of India, however, none appeared on behalf of the respondent when the matter was called twice.
Petitioner is seeking parity with the order dated 12.10.2018 passed in W.P. No.22037/2018, wherein this Court after considering all the order passed in W.P.(C) No.6026/2018 and C.M. Appl. No.23417/2018 by the Delhi High Court, as an interim measure, directed that no coercive action shall be taken against the petitioners.
As the issue in the present petition as well as the Writ Petition No.22037/2018 is similar in nature, hence it is directed that no coercive action shall be taken against the petitioner till the next date of hearing.
List this petition along with W.P. No.27347/2018. Certified copy as per rules.
(Nandita Dubey) Judge ak Digitally signed by ASHISH KOSHTA DN: c=IN, o=High Court of Madhya Pradesh, ou=Administration, postalCode=482002, st=Madhya Pradesh, 2.5.4.20=7ee89d31e9df06bf1b73a726c9eea38a87e6fe5e98 22d3548a2545743653d019, cn=ASHISH KOSHTA Date: 2019.02.28 17:00:19 +05'30' Adobe Reader version: 11.0.8