Manoj Kumar Sen vs Union Of India
2021 Latest Caselaw 341 MP

                                                   1                             WP-3606-2012
                       The High Court Of Madhya Pradesh
                                  WP-3606-2012
                                (MANOJ KUMAR SEN Vs UNION OF INDIA AND OTHERS)

   19
   Jabalpur, Dated : 27-02-2021
                      Mr. Manoj Sharma, Advocate for the petitioner.
                      Mr. Rakesh Pandey, Advocate for respondent Nos.1 and 2.

Mr. Akash Choudhury, Advocate for respondent No.3. Learned counsel appearing for respondent No.3 prays for time to place on record certain circulars referred to in the judgment of the Tribunal.

The matter to come up on 24.03.2021.

Interim order to continue.

                (MOHAMMAD RAFIQ)                                  (VIJAY KUMAR SHUKLA)
                 CHIEF JUSTICE                                               JUDGE


  psm
Digitally signed by
PREM SHANKAR
MISHRA
Date: 2021.02.27
17:43:06 +05'30'