Madhya Pradesh High Court
Silverline Hospital And Research ... vs Bhopal Municipal Corporation on 27 January, 2026
Author: Vivek Agarwal
Bench: Vivek Agarwal
NEUTRAL CITATION NO. 2026:MPHC-JBP:7418
1 WP-10983-2022
IN THE HIGH COURT OF MADHYA PRADESH
AT JABALPUR
BEFORE
HON'BLE SHRI JUSTICE VIVEK AGARWAL
&
HON'BLE SHRI JUSTICE RATNESH CHANDRA SINGH BISEN
ON THE 27th OF JANUARY, 2026
WRIT PETITION No. 10983 of 2022
SILVERLINE HOSPITAL AND RESEARCH INSTITUTE
Versus
BHOPAL MUNICIPAL CORPORATION
Appearance:
Shri Qasim Ali - Advocate for the petitioner.
Shri Shubham Manchani - Advocate on behalf of Shri Siddharth Sharma, Advocate for the
respondent.
ORDER
Per: Justice Vivek Agarwal Learned counsel for the petitioner prays for withdrawal of this writ petition with liberty to challenge the authority of the Municipal Corporation, justification for the amount levied as a penalty/compensation and the methodology to which that compensation was calculated.
With the aforesaid liberty, the petition is disposed of as withdrawn. Any observation made at any point of time will not come in way of fair adjudication by the trial Court.
Petitioner will be free to challenge the refund of amount, if he is able to prove that the amount was wrongly levied.
(VIVEK AGARWAL) (RATNESH CHANDRA SINGH BISEN)
JUDGE JUDGE
RC
Signature Not Verified
Signed by: RASHMI
TIKARAM CHIKANE
Signing time: 28-01-2026
10:37:15