Santosh Patil vs The State Of Madhya Pradesh
2021 Latest Caselaw 8412 MP

 THE HIGH COURT OF JUDICATURE FOR MADHYA PRADESH,
                                   AT JABALPUR


                                (DIVISION BENCH)
                        WRIT APPEAL No. 560 OF 2018

Santosh Patil                                :                      ......... .. Appellant

                                        -Versus-

The State of M.P. & Ors.                     :                      ......... Respondents

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CORAM :

       Hon'ble Shri Justice Ravi Malimath, Chief Justice.
       Hon'ble Shri Justice Vijay Kumar Shukla, Judge.
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PRESENCE:

       Shri S.R. Tamrakar, learned counsel for the appellant.
       Shri B.D. Singh, learned Government Advocate for the
       respondents/State.
       Shri Praveen Dubey, learned counsel for respondent No. 6.

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                              J U D G M E N T (Oral)

(07.12.2021)

Per: Ravi Malimath, Chief Justice.

In view of the subsequent event, nothing further survives for

consideration.

The subsequent event is the judgment of Full Bench of this Court

dated 22.04.2021 passed in W.P. No. 2021 of 2021 (Bhopal Cooperative

Central Bank Maryadit, Bhopal Vs. The State of M.P. & Ors.) wherein it

was held that without giving an opportunity, the post of Director will not

automatically cease.

Hence, since the Full Bench of this Court has already delivered the

judgment, no further order is called for therein. This appeal will be

governed by the aforesaid Full Bench judgment.

Appeal is accordingly disposed off.

Pending interlocutory applications, if any, are also disposed off.

           (RAVI MALIMATH)                                  (VIJAY KUMAR SHUKLA)
            CHIEF JUSTICE                                           JUDGE
Amitabh

Digitally signed by AMITABH
RANJAN

Date: 2021.12.09 15:07:54 +05'30'