Madhya Pradesh High Court
The State Of Madhya Pradesh vs Akhilesh Kumar Pandey on 4 October, 2021
Author: Sanjay Dwivedi
Bench: Sanjay Dwivedi
1 WP-7139-2021
The High Court Of Madhya Pradesh
WP-7139-2021
(THE STATE OF MADHYA PRADESH AND OTHERS Vs AKHILESH KUMAR PANDEY)
1
Jabalpur, Dated : 04-10-2021
Heard through Video Conferencing.
Shri Piyush Dharmadhikari, Government Advocate for the petitioners-
State.
Heard on the question of admission and interim relief.
Let notice be issued to the respondent on payment of process fee
within seven days by registered mode.
By way of interim measure, it is directed that operation of the impugned award dated 23.01.2020 (Annexure P/1) shall remain stayed till the next date of hearing.
Certified copy as per rules.
(SANJAY DWIVEDI) JUDGE RAGHVENDRA Signature Not Verified SAN Digitally signed by RAGHVENDRA SHARAN SHUKLA Date: 2021.10.05 13:08:16 IST