Ashish Baharani vs Indore Development Authority
2024 Latest Caselaw 3066 MP

Madhya Pradesh High Court

Ashish Baharani vs Indore Development Authority on 1 February, 2024

Author: Subodh Abhyankar

Bench: Subodh Abhyankar

                                                             1
                                      IN THE HIGH COURT OF MADHYA PRADESH
                                                    AT INDORE
                                                      WP No. 20977 of 2023
                                          (ASHISH BAHARANI Vs INDORE DEVELOPMENT AUTHORITY)

                         Dated : 01-02-2024
                                Shri Amar Singh Rathore, learned counsel for the petitioner.

                                Shri Sahil Jain, learned counsel for the respondent No.1.

After arguing at length, learned counsel for the petitioner seeks and is granted a week's time to bring relevant judgments as the learned counsel appearing for the respondent has raised a ground that the petition is not

maintainable as the relationship between the petitioner and the respondent is contractual in nature.

Let the matter be listed in the next week.

(SUBODH ABHYANKAR) JUDGE

moni