Madhya Pradesh High Court
Principal Secretary M.P. State ... vs Karan Singh on 2 November, 2015
FA-6-2014
( PRINCIPAL SECRETARY M.P. STATE ELECTRICITY BOARD Vs KARAN SINGH)
02-11-2015
Parties through their counsel. As the appellants have complied with the interim order passed on 9.1.2014, the same is confirmed. The same shall remain in operation during the pendency of the appeal.
I.A.No.110/2014 stands allowed and disposed of.
(RAJENDRA MENON) JUDGE