Madhya Pradesh High Court
Neerendra Singh Chauhan vs State Of M.P. on 12 July, 2019
1 WP-13193-2019
The High Court Of Madhya Pradesh
WP-13193-2019
(NEERENDRA SINGH CHAUHAN Vs STATE OF M.P.)
1
Jabalpur, Dated : 12-07-2019
Shri Ashish Rawat, learned counsel for the petitioner.
Shri Ashish Mishra, learned Panel Lawyer for the respondent/State- on
advance copy.
Heard on the questions of admission as well as for grant of interim relief.
Issue notice to the respondents on payment of process fee within seven working days. Notices be made returnable within four weeks.
Learned counsel for the petitioner submits that in an identical matter i.e. W.P. No.10822/2019, vide order dated 20.06.2019, this Court has granted interim relief to the petitioner therein. Hence similar treatment be given to the present petitioner.
Learned Panel Lawyer for the respondent/State has raised no objection to the aforesaid prayer.
Maintaining parity, the petitioner herein is permitted to ply his vehicle in accordance with the terms and conditions of the permit and the said vehicle be not stopped on the ground non-countersigning the permit, subject to the condition that the petitioner complies with all other conditions of the permit.
List the matter along with W.P. No.10822/2019. Certified copy as per rules.
(SUBODH ABHYANKAR) JUDGE sjk Digitally signed by SHARAN JEET KAUR JASSAL Date: 18/07/2019 12:18:22