Madhya Pradesh High Court
Ashutosh Rasik Bihari Purohit vs The Indian Red Cross Society M.P.State ... on 12 March, 2019
1 WP-4653-2019
The High Court Of Madhya Pradesh
WP-4653-2019
(ASHUTOSH RASIK BIHARI PUROHIT Vs THE INDIAN RED CROSS SOCIETY M.P.STATE BRANCH)
1
Jabalpur, Dated : 12-03-2019
Shri Naveen Dubey, learned counsel for the petitioner.
Shri Tapan Bathre, learned counsel for respondents.
In this petition, the only relief claimed by the petitioner is that in case if any adverse order has been passed against him, the same may be supplied to the petitioner.
Learned counsel for the respondents has no objection to the same. It is submitted that in case if any order has been passed against the petitioner, the same shall be supplied to the petitioner within a period of seven days.
In view of the submissions made by learned counsel for the parties, this petition is disposed of with a direction to the respondents to supply the order, if any, passed against the petitioner within a period of seven days.
It is made clear that this Court has not opined on the merits of the case. With the aforesaid direction, this petition stands disposed of. Certified copy today.
(NANDITA DUBEY) JUDGE Tabish Digitally signed by MOHAMMAD TABISH KHAN Date: 12/03/2019 16:09:02