Madhya Pradesh High Court
Mahaprabandhak Ntpc Limited vs Narendra on 10 August, 2023
Author: Subodh Abhyankar
Bench: Subodh Abhyankar
1
IN THE HIGH COURT OF MADHYA PRADESH
AT INDORE
FA No. 1961 of 2022
(NTPC LIMITED THROUGH MAHA PRABANDHAK Vs MOTI RAM AND OTHERS)
FA/01962/2022, FA/01963/2022, FA/01964/2022, FA/01965/2022, FA/01966/2022, FA/01970/2022,
FA/01971/2022, FA/01972/2022, FA/01973/2022, FA/01974/2022, FA/00195/2023, FA/00196/2023,
FA/00197/2023, FA/00202/2023, FA/00203/2023, FA/00204/2023, FA/00205/2023, FA/00207/2023,
FA/00208/2023, FA/00407/2023, FA/00408/2023, FA/00409/2023, FA/00413/2023, FA/00418/2023,
FA/00419/2023, FA/00420/2023, FA/00421/2023, FA/00422/2023, FA/00423/2023, FA/00425/2023,
FA/00429/2023, FA/00430/2023, FA/00431/2023, FA/00432/2023, FA/00433/2023, FA/00441/2023,
FA/00442/2023, FA/00443/2023, FA/00446/2023, FA/00447/2023, FA/00449/2023, FA/00450/2023,
FA/00451/2023, FA/00452/2023, FA/00453/2023, FA/00455/2023, FA/00461/2023, FA/00462/2023,
FA/00463/2023, FA/00465/2023, FA/00466/2023, FA/00467/2023, FA/00468/2023, FA/00469/2023,
FA/00470/2023, FA/00471/2023, FA/00472/2023, FA/00473/2023, FA/00474/2023, FA/00475/2023,
FA/00476/2023, FA/00477/2023, FA/00478/2023, FA/00479/2023, FA/00482/2023, FA/00488/2023,
FA/00698/2023, FA/00701/2023, FA/00702/2023, FA/00704/2023, FA/00705/2023, FA/00711/2023,
FA/00712/2023, FA/00713/2023, FA/00714/2023, FA/00716/2023, FA/00717/2023, FA/00718/2023,
FA/00719/2023, FA/00727/2023, FA/00728/2023, FA/00729/2023, FA/00730/2023, FA/00731/2023,
FA/00732/2023, FA/00735/2023, FA/00736/2023, FA/00737/2023, FA/00738/2023, FA/00739/2023,
FA/00740/2023, FA/00741/2023, FA/00745/2023, FA/00746/2023, FA/00747/2023, FA/00748/2023,
FA/00749/2023, FA/00751/2023, FA/00752/2023, FA/00753/2023, FA/00754/2023, FA/00755/2023,
FA/00756/2023, FA/00784/2023, FA/00790/2023, FA/00791/2023, FA/00792/2023, FA/00793/2023,
FA/00794/2023, FA/00795/2023, FA/00796/2023, FA/00797/2023, FA/00798/2023, FA/00799/2023,
FA/00800/2023, FA/00801/2023, FA/00802/2023, FA/00803/2023, FA/00821/2023, FA/00822/2023,
FA/00823/2023, FA/00824/2023, FA/00825/2023, FA/00826/2023, FA/00827/2023, FA/00828/2023,
FA/00830/2023, FA/00840/2023, FA/00842/2023, FA/00843/2023, FA/00844/2023, FA/00846/2023,
FA/00848/2023, FA/00894/2023, FA/00897/2023, FA/00899/2023, FA/00900/2023, FA/00908/2023,
FA/00909/2023, FA/00918/2023, FA/00948/2023, FA/00949/2023, FA/00950/2023, FA/00951/2023,
FA/00952/2023, FA/00953/2023, FA/01024/2023, FA/01025/2023, FA/01026/2023, FA/01027/2023,
FA/01028/2023, FA/01029/2023, FA/01031/2023, FA/01033/2023, FA/01034/2023, FA/01035/2023,
FA/01036/2023, FA/01037/2023, FA/01038/2023, FA/01039/2023, FA/01040/2023, FA/01041/2023,
FA/01044/2023, FA/01046/2023, FA/01047/2023, FA/01098/2023, FA/01104/2023, FA/01105/2023,
FA/01106/2023, FA/01108/2023, FA/01109/2023, FA/01121/2023, FA/01122/2023, FA/01123/2023,
FA/01138/2023, FA/01140/2023
Dated : 10-08-2023
ORDER
Matter may be heard finally on the next date of hearing. Let the matter be listed on 20.9.2023 along with all other connected appeals as per the list provided by the counsel.
Interim relief shall continue, till the next date of hearing.
( SUBHODH ABHYANKAR) JUDGE moni Signature Not Verified Signed by: MONI RAJU Signing time: 8/10/2023 1:23:15 PM