Smt.Zeenat Bano vs Union Of India
2023 Latest Caselaw 8638 MP

                                                                 1
                                          IN THE HIGH COURT OF MADHYA PRADESH
                                                       AT GWALIOR
                                                          WP No. 3563 of 2013
                                                (SMT.ZEENAT BANO Vs UNION OF INDIA AND OTHERS)

                          Dated : 13-06-2023
                                    None for the petitioner.

                                    Shri A.K. Jain- Advocate for R-2.
                                    Learned counsel for the respondents relying on judgment of Suresh

Chaturvedi vs. Indian Oil Corporation Ltd., reported in 2011 (1) M.P.L.J. 191 submitted that since the letter of intent has been issued in favour of Smt. Anjali Sodhani, it was obligatory on the part of the petitioner to have challenged the

said letter of intent and since the petitioner have not challenged the same even during the pendency of the petition, the petition thereof deserves to be dismissed. The matter cited above since was dismissed, the petitioner therein had challenged the order of dismissal therein in an appeal, and the appeal was also dismissed on the similar grounds of non-challenge of LOI which is also a reported judgment in 2011 (1) M.P.L.J. 203 and in the present matter since the letter of intent which had been awarded in favour of Smt. Anjali Sodhani and has not been challenged by the petitioner, the petition is liable to be dismissed.

Today, the counsel for the petitioner is not available, thus, the counsel for

the petitioner is directed to go through the judgment cited by the counsel for the respondents and respond to it on the next date of hearing..

List the matter for further orders in next week.

(MILIND RAMESH PHADKE) JUDGE

Chandni

Signature Not Verified Signed by: CHANDNI NARWARIYA Signing time: 14-Jun-23 10:51:20 AM