Baliram Kushwaha vs Madhya Pradesh Paschim Kshetra ...
2021 Latest Caselaw 4066 MP

                                                          1                               WP-13750-2018
                                The High Court Of Madhya Pradesh
                                           WP-13750-2018
                          (BALIRAM KUSHWAHA Vs MADHYA PRADESH PASCHIM KSHETRA VIDYUT VITRAN CO.LTD. AND
                                                           OTHERS)

                      4
                      Jabalpur, Dated : 06-08-2021
                              Heard through Video Conferencing.
                              Shri Ashok Kumar Gupta, learned counsel for the petitioner.
                              Ms. Shikha Sharma, learned counsel for the respondents No.1 and 2.

Counsel appearing for the petitioner submitted that petitioner had filed

rejoinder in this case and same may be taken on record.

Prayer is allowed.

Rejoinder is taken on record.

Counsel for the petitioner further submitted that matter is covered by judgment passed by this Court which has been affirmed upto Supreme Court.

Counsel appearing for the respondents No. 1 and 2 prays for short time to file additional return in view of rejoinder filed by the petitioner.

Four weeks' time is allowed for filing additional return. List the matter after four weeks.

                                                                                 (VISHAL DHAGAT)
                                                                                      JUDGE


                      vkt




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VINOD KUMAR
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Date: 2021.08.06
17:31:36 IST