Madhya Pradesh High Court
Vijay Kumar Sahu vs Madhya Pradesh Sate Electricity Board on 1 May, 2017
WP-19545-2011
(VIJAY KUMAR SAHU Vs MADHYA PRADESH SATE ELECTRICITY BOARD)
01-05-2017
Shri K.N.Pethia, counsel for the petitioner.
Shri P.Dubey, counsel for respondents prays for and is granted
four weeks time as last chance to file reply failing which right to file reply shall stand forfeited automatically. Respondents shall produce the record of departmental inquiry for perusal of the court on the next date of hearing. List in the first week of July,2017 for admission/ final disposal.
(SUJOY PAUL) JUDGE MKL