Water Resource Department vs Inderpal Singh Bhatia
2021 Latest Caselaw 241 MP

            HIGH COURT OF MADHYA PRADESH: BENCH AT INDORE
                                                                             (-1-)




                                      W.A. No.1/2021


        Indore, dated : 25.02.2021

                  Ms. Archana Kher, learned Deputy Advocate General for the
        appellant submits that the order of writ court is based on a judgment
        which is already subject matter of challenge in W.A. No.1760/2019
        and W.A. No.1119/2019, which have been entertained.
                  Considering the aforesaid, issue notice on main appeal as well
        as on I.A. to the respondent on payment of P.F. within 7 days.

List the matter for analogous hearing with W.A. No.1760/2019 and W.A. No.1119/2019.

                  (Sujoy Paul)                         (Shailendra Shukla)
                     Judge                                Judge


         N.R.

Digitally signed by NARENDRA KUMAR RAIPURIA Date: 2021.02.26 14:56:19 +05'30'