Madhya Pradesh High Court
W.C.L. vs Sheikh Yusuf on 1 February, 2018
HIGH COURT OF MADHYA PRADESH : JABALPUR
SINGLE BENCH : JUSTICE MS.VANDANA KASREKAR
Writ Petition No.18348/2016
W.C.L. and Others
Vs.
Sheikh Yusuf and Others
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Shri Naman Nagrath, learned senior counsel with Shri
Greeshm Jain, learned counsel for the petitioners.
Shri K.C. Ghildiyal, learned counsel for respondent no.1.
Shri Rakesh Singh, learned counsel for respondent no.2.
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ORDER
(01/02/2018) In view of the order passed by this Court today in W.P. No.10700/2016 (Sheikh Yusuf Vs Chief Managing Director, Western Coal Limited and Others) this petition is dismissed.
(Ms. Vandana Kasrekar) Judge Tabish Digitally signed by MOHAMMAD TABISH KHAN Date: 2018.02.06 10:43:32 +05'30'