Madhya Pradesh High Court
M/S Meil Kbl (Jv) An Association Of ... vs The State Of Madhya Pradesh on 26 October, 2021
Author: Chief Justice
Bench: Chief Justice
1 WP-21860-2021
The High Court Of Madhya Pradesh
WP-21860-2021
(M/S MEIL KBL (JV) AN ASSOCIATION OF PERSONS/JOINT VENTURE CONSTITUTED OF (A) M/S
MEGHA ENGINEERING I Vs THE STATE OF MADHYA PRADESH AND OTHERS)
2
Jabalpur, Dated : 26-10-2021
Shri Shekhar Sharma, learned counsel for the petitioner.
Shri Swapnil Ganguli, learned Deputy Advocate General for the
respondents.
Office defects to be cured by the next date of hearing.
Learned counsel for the petitioner submits that identical matters have been considered by this Court and an interim order staying the recovery proceeding has been granted as in WP No.10998/2021, therefore, the petitioner is entitled to the similar relief.
Hence, till the next date of hearing, recovery proceedings against the petitioner shall remain stayed.
Issue rule nisi.
Post alongwith WP No.10998/2021.
(RAVI MALIMATH) (VIJAY KUMAR SHUKLA)
CHIEF JUSTICE JUDGE
SKM
Signature Not Verified
SAN
Digitally signed by SANTOSH MASSEY
Date: 2021.10.27 12:57:44 IST