Madhya Pradesh High Court
Arpit Kumar Bhana vs Union Bank Of India on 31 August, 2023
Author: Vivek Rusia
Bench: Vivek Rusia
1
IN THE HIGH COURT OF MADHYA PRADESH
AT INDORE
WP No. 22228 of 2023
(ARPIT KUMAR BHANA Vs UNION BANK OF INDIA AND OTHERS)
Dated : 31-08-2023
Shri Sunil Jain, learned Sr. Advocate with Shri Kushagra Jain,
Advocate for the petitioner.
Issue notice to the respondent(s) on payment of process fee within seven
days. Notices be made returnable within four weeks.
The post after cancellation of the appointment has fallen vacant, therefore, any appointment is made on the said post from the waiting list candidate shall be subject to the final outcome of this case.
(VIVEK RUSIA) JUDGE VS Signature Not Verified Signed by: VARSHA SINGH Signing time: 01-09-2023 12:05:52