Madhya Pradesh High Court
Bhagwant Singh Bhawani vs The State Of M.P. And Ors. on 17 March, 2015
WRIT PETITION No.11533/2004 1
17.03.2015
Shri B.L. Nag, learned Counsel for the petitioners.
Shri Deepak Awasthy, learned Govt. Advocate for the
respondents-State.
Heard on the question of admission. Admit.
No notice is necessary to the respondents in view of the fact that they are served and represented.
The hearing of the writ petition is expedited. Be listed in the month of April, 2015 for final hearing in appropriate category as 'High Court Expedited Cases' because the matter relates to retiral dues of the original petitioner, who has died during the pendency of the petition.
(K.K. Trivedi) Judge Skc