INDERBAI Vs. STATE OF M. P.

JUDGEMENT

(1.) DURING the course of hearing of this petition, when it was laid for admission, a preliminary point cropped up for decision, which is to the following effect

(2.) SHRI J.S.L Sinha, placing reliance on the decision contained in para 6 of Janved Singh v. Union of India (M P. No 515 of 1978 decided by Hon'ble Division Bench of this Court at Jabalpur on 24 -8 -1978), contended that this Bench has no jurisdiction to hear the petition on admission and/or grant ad -interim writ or stay order. 1978 JLJ 96=AIR 1978 MP 122 (FB).

(3.) PARA 6 of the order dated 24 -8 -1978, passed in M. P. No. 515 of 1978 (Janved Singh v. Union of India) runs as under : -