Madhya Pradesh Power ... vs Ravi Shankar
2021 Latest Caselaw 3956 MP

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             THE HIGH COURT OF MADHYA PRADESH
                           WP-13401-2021
         Madhya Pradesh Power Transmission Company Limited Vs.
                         Ravi Shankar and anr.

                             Through Video Conferencing

       Gwalior, Dated : 04-08-2021

                Shri Vivek Jain, Counsel for the petitioner.

                It is submitted by Shri Jain that in view of Section 146 of CPC,

       the petitioner can challenge the order passed by the Board of

       Revenue. To buttress his contention, counsel for the petitioner has

       also relied upon the judgments passed by the Supreme Court in the

       case of Sm. Saila Bala Dassi Vs. Sm. Nirmala Sundari Dassi and

       another reported in AIR 1958 SC 394 and Raj Kumar Vs. Sardari

       Lal and others reported in (2004) 2 SCC 601. In order to explain the

       delay in filing this writ petition, it is submitted by Shri Jain that

       earlier the private respondents had maintained silence and now they

have filed a W.P. No.16973/2020 and notices were issued which were

received by the petitioner in the month of May, 2021 and only

thereafter it came to know about the impugned order dated

17.08.2016.

Keeping the question of delay and laches open, issue notice to

the respondents on payment of process fee by registered as well as

ordinary mode. Process fee be paid within three working days.

List this case along with W.P. No.16973/2020 for analogous

hearing.

                                                               (G.S. Ahluwalia)
                                                                     Judge
Abhi       ABHISHEK
           CHATURVEDI
           2021.08.04
           15:29:03
           +05'30'