Madhya Pradesh High Court
Jitendra Kumar Chandelkar vs M.P. Power Generating Co.Ltd. Satpura ... on 10 January, 2020
Author: Nandita Dubey
Bench: Nandita Dubey
1 WP-552-2020
The High Court Of Madhya Pradesh
WP-552-2020
(JITENDRA KUMAR CHANDELKAR Vs M.P. POWER GENERATING CO.LTD. SATPURA THERMAL
POWER SARNI DISTT. BETUL AND OTHERS)
1
Jabalpur, Dated : 10-01-2020
Shri Dharmendra Patel, learned counsel for the petitioner.
Ms. Shikha Sharma, learned counsel for the respondents No.1and 2.
Heard on the question of admission. Issue notice to the respondent No.3 on payment of process fee within seven working days by ordinary as well as RAD mode, failing which this petition shall stand dismissed automatically without further reference to the Court.
Notice be made returnable within three weeks. A copy of this writ petition has been supplied to the learned counsel for the respondents No.1 and 2 in the Court itself.
Learned counsel for the respondents No.1 and 2 may seek instruction and file a reply.
List this matter in the week commencing 20.01.2020.
The prayer for interim relief will be considered on the next date of hearing.
(NANDITA DUBEY) JUDGE ak Digitally signed by ASHISH KOSHTA Date: 10/01/2020 17:08:49