Madhya Pradesh High Court
M.P.Vidyut Mandal Abhiyanta Sangh vs The State Of M.P. And Ors. Judgement ... on 10 February, 2014
Writ Petition No.2146/2004
Writ Petition No.3055/2004
Writ Petition No.8211/2004
10.02.2014
Shri Praveen Chaturvedi, Advocate for the petitioner.
Shri Vivek Agarwal, Deputy Advocate General for the
respondent No.1/State.
Shri Anup Nair, Advocate for the respondent no.2. It is common ground that the relief prayed in this petition have worked out, in view of the settlement arrived at between the parties before the Lok Adalat.
In the circumstances, petition is disposed of.
(A.M.Khanwilkar) (Krishn Kumar Lahoti) Chief Justice Judge HS