Nagar Palika Parishad Sironj ... vs M.P. Pollution Control Board Thr.
2023 Latest Caselaw 2530 MP

                                 1
 IN     THE      HIGH COURT OF MADHYA PRADESH
                       AT GWALIOR
                 BEFORE NATIONAL LOK ADALAT
               HON'BLE SHRI JUSTICE ROHIT ARYA
                               &
             SHRI J.D. SURYAVANSI, SENIOR ADVOCATE
                  ON THE 11 th OF FEBRUARY, 2023
        MISCELLANEOUS CRIMINAL CASE No. 9322 of 2015

BETWEEN:-
1.    NAGAR PALIKA PARISHAD SIRONJ DIST. VIDISHA
      THR. ITS CHIEF MUNICIPAL OFFICER SIRONJ
      (MADHYA PRADESH)

2.    SUBHASH GUPTA S/O LATE SHRI ASHOK KUMAR
      GUPTA, AGED ABOUT 60 YEARS, OCCUPATION:
      SERVICE CHIEF MUNICIPAL OFFICER NAGAR
      PALIKA PARISHAD SIRONJ SIRONJ VIDISHA
      (MADHYA PRADESH)

                                                              .....APPLICANT
(BY SHRI NAKUL KHEDKAR - ADVOCATE )

AND
M.P. POLLUTION CONTROL BOARD THR. DR.
PUSHPENDRA SINGH AREA OFFICER, AREA OFFICE,
PARYAVARAN PARISAR, E-5, ARRERA COLONY
(MADHYA PRADESH)

                                                          .....RESPONDENTS
(BY SHRI )

      This application coming on for conciliation this day, the Bench passed
the following:
                                  ORDER

This petition under Section 482 of Cr.P.C. has been filed against the order dated 28/02/2015 passed by CJM, Vidisha (M.P.) in Private Complaint Case No. 357/2015.

As per the status/office report, the impugned proceedings (trial) stands

concluded vide judgment dated 10.09.2022 by the JMFC, Vidisha (M.P.) in RCT.No.700357/2015.

In view of the aforesaid, nothing survives in this petition to address upon and the same is hereby dismissed having been rendered infructuous.

   (ROHIT ARYA)                                              (J.D. SURYAVANSI )
      MEMBER                                                     MEMBER
Prachi

 PRACHI
 MISHRA
 2023.02.17
 11:14:04
 +05'30'