Madhya Pradesh High Court
Snehjeev Farmacy Pvt. Ltd. Through ... vs The State Of Madhya Pradesh on 3 October, 2024
Author: Vijay Kumar Shukla
Bench: Vijay Kumar Shukla
1 MP-6222-2023
IN THE HIGH COURT OF MADHYA PRADESH
AT INDORE
BEFORE
HON'BLE SHRI JUSTICE VIJAY KUMAR SHUKLA
ON THE 3 rd OF OCTOBER, 2024
MISC. PETITION No. 6216 of 2023
SNEHJEEV FARMS PVT. LTD. THROUGH SANJEEV LUKAND
Versus
THE STATE OF MADHYA PRADESH AND OTHERS
Appearance:
Shri Pushpraj Singh Rathore - Advocate for the petitioner.
Shri Kushagra Jain - Dy.G.A for the respondent No.1/State.
Shri Sukrati Ranjan Solanki - Advocate for the respondent No.3.
Shri Rohinton T.Thanevala - Advocate for the intervener.
WITH
MISC. PETITION No. 6217 of 2023
SNEHJEEV FARMS PVT. LTD. THROUGH SANJEEV LUKAND
Versus
THE STATE OF MADHYA PRADESH AND OTHERS
Appearance:
Shri Pushpraj Singh Rathore - Advocate for the petitioner.
Shri Kushagra Jain - Dy.G.A for the respondent No.1/State.
Shri Sukrati Ranjan Solanki - Advocate for the respondent No.3.
Shri Rohinton T.Thanevala - Advocate for the intervener.
MISC. PETITION No. 6219 of 2023
SNEHJEEV FARMS PVT.LTD. THROUGH SANJEEV LUKAND
Versus
THE STATE OF MADHYA PRADESH AND OTHERS
Signature Not Verified
Signed by: PRAMOD
KUSHWAHA
Signing time: 03-10-2024
17:22:26
2 MP-6222-2023
Appearance:
Shri Pushpraj Singh Rathore - Advocate for the petitioner.
Shri Kushagra Jain - Dy.G.A for the respondent No.1/State.
Shri Sukrati Ranjan Solanki - Advocate for the respondent No.3.
Shri Rohinton T.Thanevala - Advocate for the intervener.
MISC. PETITION No. 6220 of 2023
SNEHJEEV FARMS PVT. LTD. THROUGH SANJEEV LUNKAD
Versus
THE STATE OF MADHYA PRADESH AND OTHERS
Appearance:
Shri Pushpraj Singh Rathore - Advocate for the petitioner.
Shri Kushagra Jain - Dy.G.A for the respondent No.1/State.
Shri Sukrati Ranjan Solanki - Advocate for the respondent No.3.
Shri Rohinton T.Thanevala - Advocate for the intervener.
MISC. PETITION No. 6221 of 2023
SNEHJEEV FARMACY PVT. LTD. THROUGH SANJEEV LUKAND
Versus
THE STATE OF MADHYA PRADESH AND OTHERS
Appearance:
Shri Pushpraj Singh Rathore - Advocate for the petitioner.
Shri Kushagra Jain - Dy.G.A for the respondent No.1/State.
Shri Sukrati Ranjan Solanki - Advocate for the respondent No.3.
Shri Rohinton T.Thanevala - Advocate for the intervener.
MISC. PETITION No. 6222 of 2023
SNEHJEEV FARMACY PVT. LTD. THROUGH SANJEEV LUKAND
Signature Not Verified
Signed by: PRAMOD
KUSHWAHA
Signing time: 03-10-2024
17:22:26
3 MP-6222-2023
Versus
THE STATE OF MADHYA PRADESH AND OTHERS
Appearance:
Shri Pushpraj Singh Rathore - Advocate for the petitioner.
Shri Kushagra Jain - Dy.G.A for the respondent No.1/State.
Shri Sukrati Ranjan Solanki - Advocate for the respondent No.3.
Shri Rohinton T.Thanevala - Advocate for the intervener.
ORDER
Counsel for the respondents raises preliminary objection that these
petitions filed under Article 227 of the Constitution of India are not
maintainable in view the judgment passed by the co-ordinate Bench in M.P
No.3857/2022 as the petitioner is challenging the order of Revenue
Authorities.
At this stage, counsel for the petitioners prays for withdrawal of the
petitions with liberty to file Writ Petitions under Article 226 of the
Constitution of India. However, he submits that there is an interim order in
these petitions and the same may be continued till he files fresh petitions and
the same are listed for hearing.
Considering the aforesaid prayer, the petitioner is granted liberty to file
Writ Petition(s) under Article 226 of the Constitution of India within period
of 2 weeks' from today and till the matter(s) is/are taken up by the Court for
hearing, admission and stay, the interim order shall continue in those
petitions in which it has been granted. It is made clear that if the petition(s)
is/are not filed within the said period, the interim order(s) shall automatically
stand vacated.
4 MP-6222-2023
With the aforesaid, all the petitions stands withdrawn.
(VIJAY KUMAR SHUKLA)
JUDGE
PK
