Madhya Pradesh High Court
Srei Infrastructure Finance Ltd. vs Madhya Pradesh Road Development ... on 28 March, 2022
Author: Chief Justice
Bench: Ravi Malimath
1
IN THE HIGH COURT OF MADHYA PRADESH
AT JABALPUR
BEFORE
HON'BLE SHRI JUSTICE RAVI MALIMATH,
CHIEF JUSTICE
&
HON'BLE SHRI JUSTICE PURUSHAINDRA KUMAR KAURAV
ON THE 28th OF MARCH, 2022
WRIT PETITION No. 3929 of 2022
Between:-
SREI INFRASTRUCTURE FINANCE LIMITED
THROUGH AUTHORIZED REPRESENTATIVE OF
THE ADMINISTRATOR APPOINTED BY THE RBI
HAVING ITS OFFICE AS 'VISHWAKARMA', 86C,
TOPSIA ROAD (SOUTH), KOLKATA 700046 (WEST
BENGAL)
.....PETITIONER
(BY SHRI R.N. CHATURVEDI - ADVOCATE)
AND
1. MADHYA PRADESH ROAD DEVELOPMENT
CORPORATION THROUGH THE MANAGING
DIRECTOR, 45-A, ARERA HILLS, BHOPAL 462011
(M.P.)
2. STATE OF MADHYA PRADESH THROUGH THE
SECRETARY, MINISTRY OF PUBLIC WORKS
D EPARTM EN T, PLOT NO 27-28, 1st FLOOR
NIRMAN BHAWAN, ARERA HILLS, BHOPAL
(M.P.)
3. M/S MAHAKALESHWAR TOLLWAYS PRIVATE
LIMITED THROUGH ITS AUTHORIZED OFFICER,
HAVING ITS REGISTERED OFFICE AT NINORA
TOLL PLAZA, UJJAIN, (M.P.) 456001
.....RESPONDENTS
(SHRI ANVESH SHRIVASTAVA - ADVOCATE FOR THE
RESPONDENT NO.1)
Signature Not Verified
SAN
This petition coming on for admission this day, Hon'ble Shri Justice
Ravi Malimath, Chief Justice passed the following:
Digitally signed by PUSHPENDRA PATEL
Date: 2022.03.29 11:22:30 IST
2
ORDER
For the reasons assigned, the application (I.A.No.3920 of 2022) seeking withdrawal of the petition, is allowed.
Consequently, this writ petition is dismissed as withdrawn with a liberty to the petitioner to pursue such remedy as available in law.
(RAVI MALIMATH) (PURUSHAINDRA KUMAR KAURAV)
CHIEF JUSTICE JUDGE
pp
Signature Not Verified
SAN
Digitally signed by PUSHPENDRA PATEL
Date: 2022.03.29 11:22:30 IST