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Madhya Pradesh High Court

Jagannath Singh Kushwaha vs The State Of Madhya Pradesh Department ... on 7 July, 2015

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W.P.No.4145/2015 (Jagannath Singh Kushwah v. State of M.P. & Ors.)

07/07/2015
    Shri Pratip            Visoriya,    Advocate       for    the
petitioner.
      Shri      Praveen        Newaskar,         Government
Advocate for the respondents/State.

Heard.

Shri Visoriya regrets for not mentioning the description of respondent No.4 properly and prays for permission to include the work 'Gramin' between the word Sub Divisional Officer and Gwalior.

Shri Praveen Newaskar has no objection. Shri Pratip Visoriya is permitted to make the aforesaid correction during the course of the day in the Court itself.

He is also heard on admission.

Issue notice to the respondents on payment of process fee within seven working days, failing which, petition shall stand dismissed without reference to the Court. Notices be made returnable at an early date.

W.P.No.4145/2015 (Jagannath Singh Kushwah v. State of M.P. & Ors.) Considering the averments that before issuance of Annexure P-1, the petitioner was not afforded any opportunity, the effect and operation of the order, Annexure P-1, shall remain stayed.

List alongwith W.P.No.4144/2015. C.C. as per rules.

                                                    (SUJOY PAUL)
(ra)                                                  Judge