M/S A.S. Enterprises Thr. vs Union Of India
2021 Latest Caselaw 7800 MP

                                                                              1                                     WA-748-2021
                                                   The High Court Of Madhya Pradesh
                                                             WA No. 748 of 2021
                                                         (M/S A.S. ENTERPRISES THR. Vs UNION OF INDIA AND OTHERS)


                       Gwalior, Dated : 24-11-2021
                                                  Shri D.P. Singh, learned counsel for appellant.

                                                  Shri Prakhar Dhengula, learned counsel for respondents.

Upon perusal of the impugned judgment, this Court is of the view that learned Single Judge has rightly come to the conclusion that parties are at variance on facts which requires factual adjudication. This can be done only

by evidence to be led.

Under such circumstances, invocation of extraordinary constitutional jurisdiction under Article 226 of the Constitution is misdirected.

This Court is in agreement with the view of learned Single Judge. Consequently, present Writ Appeal stands dismissed.

                                    (ROHIT ARYA)                                           (DEEPAK KUMAR AGARWAL)
                                       JUDGE                                                            JUDGE

                     pd

PAWAN Digitally signed by PAWAN DHARKAR DN: c=IN, o=HIGH COURT OF MADHYA PRADESH BENCH GWALIOR, ou=HIGH COURT OF MADHYA PRADESH BENCH

DHARK GWALIOR, postalCode=474001, st=Madhya Pradesh, 2.5.4.20=5da1b3ce5c6aee672b1f51a5cff566 1c113046ab7ebb8031c36dcac4472c040a, pseudonym=22FE9CB9F7CF0345E7FFAC903 1E38DF6A29B4C10,

AR serialNumber=C72B9531562BC6028F5D6E4 2E82477C85878470B30E4A7672CCA523E83 C0BCB9, cn=PAWAN DHARKAR Date: 2021.11.24 17:42:21 +05'30'