Madhya Pradesh High Court
Ashok Kumar Nikose vs Madhya Pradesh Poorv Kshetra Vidyut ... on 13 January, 2022
Author: Atul Sreedharan
Bench: Atul Sreedharan
1
The High Court Of Madhya Pradesh
WP No. 3248 of 2021
(ASHOK KUMAR NIKOSE Vs MADHYA PRADESH POORV KSHETRA VIDYUT VITRAN COMPANY
LIMITED AND OTHERS)
WP/17254/2021, WP/21367/2021, WP/21997/2021, WP/22682/2021, WP/22710/2021,
WP/22724/2021, WP/22730/2021, WP/23490/2021, WP/23495/2021, WP/23523/2021,
WP/23796/2021, WP/23799/2021, WP/23959/2021, WP/24164/2021, WP/24167/2021,
WP/24168/2021, WP/24170/2021, WP/24172/2021, WP/24411/2021, WP/24415/2021,
WP/24418/2021, WP/24422/2021, WP/24423/2021, WP/24425/2021, WP/24426/2021,
WP/24430/2021, WP/24450/2021, WP/24722/2021, WP/24728/2021, WP/24733/2021,
WP/24980/2021, WP/25248/2021, WP/25312/2021, WP/25975/2021, WP/26042/2021,
WP/26045/2021, WP/26142/2021, WP/26574/2021, WP/26586/2021, WP/27520/2021,
WP/27521/2021, WP/27527/2021, WP/27530/2021, WP/27674/2021, WP/00322/2022
Jabalpur, Dated : 13-01-2022
Heard through Video Conferencing.
Mr. D.K. Tripathi, Mr. Y.M. Tiwari, Mr. Alok Tiwari, Mr. Rajas
Pohankar, Mr. Ajeet Singh & Mr. Vijay Raghav Singh, learned counsel for the
petitioners.
Mr. Prashant Singh, learned Advocate General along with Mr. Utkarsh
Agrawal, learned Panel Lawyer and Mr. Anoop Nair, learned counsel for the
respondents.
List the case on 31.01.2022 on top of the list. Interim relief shall continue till the next date of hearing.
(ATUL SREEDHARAN) JUDGE Vikram Signature Not Verified SAN Digitally signed by VIKRAM SINGH Date: 2022.01.14 14:59:03 IST