Vinod Kumar Pal vs Shri Vivek Agarwal
2021 Latest Caselaw 2616 MP

                             THE HIGH COURT OF MADHYA PRADESH
                                          CONC-2737-2018
                            (VINOD KUMAR PAL Vs SHRI VIVEK AGARWAL AND OTHERS)



      Gwalior, Dated : 22/06/2021
           Heard through video conferencing.

                 Shri Siddarth Sharma, learned counsel for the petitioner.
                 Shri R.K.Soni, learned counsel for the respondent No.1.

Shri Deepak Khot, counsel appearing on behalf of the

respondent No.2/Municipal Corporation submits that the Corporation

has engaged senior counsel Shri N.K. Gupta for arguments in the

matter, therefore, he is not having the brief. It is submitted that he will

inform Shri Gupta regarding the pendency of the present case,

therefore, he prays for short time for doing the needful.

Considering the overall facts and circumstances of the case as

well as the fact that today this Court has heard the W.P.

No.14894/2018 finally and has allowed the same coupled with the fact

that the controversy has squarely covered by the judgment passed by

the Coordinate Bench of this Court at Indore in W.P. No.28785/2018

(Brigang Mohan Mishra Vs. State of M.P. and ors.) vide order

dated 02.11.2019, this Court deems it appropriate to grant further

seven days' time as a matter of last indulgence to the respondent No.2

to file the complete compliance report in the matter.

Shri Khot is directed to seek further instruction in the matter

with respect to advancing arguments in the matter as he is appointed as

a Legal Adviser of Municipal Corporation, Gwalior.

List the case in the week commencing 05th of July, 2021.

It is made clear that in case the complete compliance report is

not filed, then, the Commissioner, Municipal Corporation, Gwalior

mark his presence before this Court on the next date of hearing.

(Vishal Mishra) JUDGE LJ*

LOKENDRA JAIN 2021.06.23 17:50:45

-07'00'