Paras Nath Mishra vs The State Of Madhya Pradesh
2021 Latest Caselaw 4200 MP

                                                         1                              WP-12905-2020
                              The High Court Of Madhya Pradesh
                                         WP-12905-2020
                                (PARAS NATH MISHRA Vs THE STATE OF MADHYA PRADESH AND OTHERS)


                      Jabalpur, Dated : 11-08-2021
                            Heard through Video Conferencing.

                            Shri Krishna Kumar Gautam, learned counsel for the petitioner.
                            Ms. Sanjana Sahni, learned Panel Lawyer for the respondents/State.

Petitioner has filed this writ petition challenging order dated 04.08.2020, contained in Annexure P/1.

Counsel appearing for the petitioner submitted that he had filed I.A. No. 6589/2020 for taking additional documents on record. He makes a prayer that his petition may also be disposed off in light of order dated 04.08.2020 passed in W.P. No. 10108/2020.

A s petitioner has already preferred an appeal against the impugned order, therefore, writ petition filed by petitioner is not maintainable in view of the judgment rendered by Apex Court reported in (2009) 16 SCC 766, Delhi Gate Auto Service Station and others vs Bharat Petroleum Corporation Limited, Agra through Senior Divisional Manager and

others, two parallel remedies could not have been pursued at one and the same time.

In view of the aforesaid judgment of the Apex Court, writ petition filed by the petitioner is not maintainable, hence, same is dismissed as petitioner has already availed the remedy of appeal. However, he is at liberty to pursue his appeal.

                                                                               (VISHAL DHAGAT)
                                                                                    JUDGE


                      vkt




Signature
 SAN      Not
Verified

Digitally signed by
VINOD KUMAR
TIWARI
Date: 2021.08.12
12:53:35 IST