Mslr Pvt.Ltd. Company Regd.Under ... vs Union Of India
2022 Latest Caselaw 5876 MP

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                     IN THE HIGH COURT OF MADHYA PRADESH
                                  AT GWALIOR
                                    WP No. 8986 of 2021
  (MSLR PVT.LTD. COMPANY REGD.UNDER THE COMPANIES ACT 2013 Vs UNION OF INDIA AND OTHERS)

Dated : 21-04-2022
             Shri Gaurav Mishra, learned counsel for the petitioner.

             Shri Harshwardhan Tpre, learned counsel for respondent No.3.

Learned counsel for the petitioner at the outset fairly stated that controversy involved in writ petition stands settled by the judgment of Hon'ble Supreme Court in the case of Union of India Vs. Bharti Airtel Ltd. & Ors. in SLP No.8654/2020. Hence, nothing survives to address upon.

In view of aforesaid, writ petition stands dismissed as withdrawn. However, petitioner as prayed may avail remedy available to him in law before the appropriate forum. In that eventuality, period spent during pendency of writ petition shall be excluded for the purpose of computation of limitation for filing the appeal before the appropriate forum.

   (ROHIT ARYA)                                            (MILIND RAMESH PHADKE)
      JUDGE                                                         JUDGE

neetu
        NEETU
        SHASHANK
        2022.04.23
        15:20:15
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