Madhya Pradesh High Court
Madhya Pradesh Power Transmission ... vs Shri R.S. Jaiwal on 4 December, 2019
Author: Vijay Kumar Shukla
Bench: Vijay Kumar Shukla
1 WP-4833-2017 The High Court Of Madhya Pradesh WP-4833-2017 (MADHYA PRADESH POWER TRANSMISSION COMPANYU LIMITED Vs SHRI R.S. JAIWAL) 7 Jabalpur, Dated : 04-12-2019 Shri Anoop Sonkar, learned counsel for the petitioner prays for time to argue the matter.
Petition is under Article 227 of the Constitution of India. List in the week commencing 16.12.2019. Interim order passed on earlier occasion shall continue.
(VIJAY KUMAR SHUKLA) JUDGE PK Digitally signed by PARITOSH KUMAR Date: 05/12/2019 17:02:49