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Managing Director Poorva Kshetra ... vs Panchraj Tiwari
2021 Latest Caselaw 4296 MP

Citation : 2021 Latest Caselaw 4296 MP
Judgement Date : 13 August, 2021

Madhya Pradesh High Court
Managing Director Poorva Kshetra ... vs Panchraj Tiwari on 13 August, 2021
Author: Chief Justice
                                                            1                                   RP-24-2020
                                The High Court Of Madhya Pradesh
                                            RP-24-2020
                           (MANAGING DIRECTOR POORVA KSHETRA VIDYUT VITRA CO LTD AND OTHERS Vs PANCHRAJ
                                                       TIWARI AND OTHERS)

                      5
                      Jabalpur, Dated : 13-08-2021
                               Heard through Video Conferencing.
                               Shri P.K. Kaurav, Senior Advocate with Shri Amalpushp Shroti and
                      Shri Amit Kumar Sthapak, Advocates for the applicant.
                               Shri Ajeet Kumar Singh, Advocate for the Respondent No.1.

The matter was heard at some length.

During the course of hearing, it transpires that there are 13 writ appeals leading case being W.A. No.72/2020 (Sitaram Tiwari vs. State of M.P. and others) filed against the judgment passed by the learned Single Judge relying on the Single Bench judgment, which was upheld by the Division Bench in W.A. No.1448/2019 (Panchraj Tiwari vs. State of M.P. and others ) vide order dated 21.11.2019, while the respondent is relying on the said Division Bench judgment for supporting the judgment of the Single Bench under challenge in those 13 writ appeals. The applicant - Poorva Kshetra Vidyut

Vitaran Co. Ltd. is seeking review of that very judgment.

It would, therefore, be in the fitness of things that this review petition is heard along with W.A. No.72/2020 (supra) and connected appeals. In the meantime, the learned counsel for the applicants should file on record an affidavit, which they filed before the Supreme Court, which is referred to in the order of the Supreme Court dated 27.01.2015 passed in CONMT. PET. (C) No.500/2014 in C.A. No.4371/2008 (Panchraj Tiwari vs. I C P Kesari and others).

Matters to come up on 03.09.2021 along with W.A. No.72/2020 and connected appeals.

                             (MOHAMMAD RAFIQ)                                   (ATUL SREEDHARAN)
                              CHIEF JUSTICE                                              JUDGE
Signature
 SAN      Not
Verified              S/
Digitally signed by
SAIFAN KHAN
Date: 2021.08.16
14:57:01 IST
                       2   RP-24-2020




Signature
 SAN      Not
Verified

Digitally signed by
SAIFAN KHAN
Date: 2021.08.16
14:57:01 IST
 

 
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