Citation : 2021 Latest Caselaw 4366 MP
Judgement Date : 16 August, 2021
1 WP-12946-2021
The High Court Of Madhya Pradesh
WP-12946-2021
(HARSHDEEP SINGH KHANUJA Vs NIRMA UNIVERSITY AND OTHERS)
2
Jabalpur, Dated : 16-08-2021
Heard through Video Conferencing.
Shri R.S. Chhabra, learned counsel for the petitioner.
Ms. Nirmala Nayak, learned counsel for the respondent No.3 on
advance notice.
There is a preliminary objection in respect of the territorial jurisdiction.
The submission of learned counsel for the petitioner is that the lis relates to refund of the fee amount and the fee was paid from Narsinghpur and partial refund was also credited in the account of the petitioner at Narsinghpur, therefore, in terms of the judgment of Supreme Court in the matter of Nawal Kishore Sharma vs. Union of India & Others reported in (2014) 9 SCC 329, this Court has territorial jurisdiction.
We are of the view that the respondents should also be heard before deciding the issue of territorial jurisdiction.
Hence, keeping the issue of territorial jurisdiction open, let notice be
issued to the respondent No.1 & 2 on payment of P.F. within one week.
Counsel for the petitioner is also directed to supply complete set of petition alongwith enclosures and I.A. to counsel for the respondent No.3 within one week.
List after four weeks.
(PRAKASH SHRIVASTAVA) (VIRENDER SINGH)
JUDGE JUDGE
mohsin
Signature Not Verified
SAN
Digitally signed by MOHAMMED MOHSIN
QURESHI
Date: 2021.08.17 11:38:44 IST
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