Madhya Pradesh High Court
Shambhu Prasad vs The State Of Madhya Pradesh on 18 March, 2021
Author: Vishal Dhagat
Bench: Vishal Dhagat
1 WP-12716-2020 The High Court Of Madhya Pradesh WP-12716-2020 (SHAMBHU PRASAD Vs THE STATE OF MADHYA PRADESH AND OTHERS) 9 Jabalpur, Dated : 18-03-2021 Parties through their counsel. Learned counsel for the petitioner submits that the petitioner has been terminated from services.
Copy of the termination order be supplied to the counsel appearing for the petitioner.
List the case after four weeks along with W.P.No.5993/2020.
(VISHAL DHAGAT)
JUDGE
Vikram
Signature
SAN Not
Verified
Digitally signed by
VIKRAM SINGH
Date: 2021.03.22
11:27:48 IST