Ganesh Dogare vs The State Of Madhya Pradesh
2021 Latest Caselaw 8692 MP

                                                                        1                               WA-1210-2021
                                          THE HIGH COURT OF JUDICATURE FOR MADHYA PRADESH,
                                                             AT JABALPUR
                                                                  (DIVISION BENCH)
                                                                  WA No. 1210 of 2021

                                     GANESH DOGARE                                                      .....Appellant
                                                                            Versus
                                     THE STATE OF MADHYA PRADESH AND OTHERS                          .....Respondents

                                     Coram :
                                                 Hon'ble Shri Justice Ravi Malimath, Chief Justice
                                                 Hon'ble Shri Justice Vijay Kumar Shukla
                                     Presence
                                     :
                                                  Shri V.D.S. Chouhan, Advocate for the appellant.
                                                  Shri A.A. Barnard, Deputy Advocate General for the
                                                  respondents-State.
                                                                   JUDGMENT(Oral)

(13-12-2021) Per: Ravi Malimath, Chief Justice The plea of the appellant is that in similar cases an interim order of stay of recovery has been ordered. However, the same has not been granted to the petitioner.

Learned Government Advocate accepts notice for the respondents. We have considered the similar orders passed in various petitions that

have been annexed herein. In those matters, stay of recovery of the amount from the petitioner has been ordered. Therefore, we are of the view that the same relief could be granted to the appellant.

There shall be an interim order of stay of the impugned order dated 04.10.2021 before the learned Single Judge only in so far as it pertains to recovery of amount is concerned.

The writ appeal is disposed off accordingly. Pending interlocutory applications, if any, are also disposed off.

                                           (RAVI MALIMATH)                               (VIJAY KUMAR SHUKLA)
                                             CHIEF JUSTICE                                        JUDGE

                                     PK
Signature Not Verified
  SAN




Digitally signed by PARITOSH KUMAR
Date: 2021.12.14 17:10:03 IST