Jagdish Prasad Choubey vs Madhya Pradesh Madhya Kshetra ...
2021 Latest Caselaw 4973 MP

THE HIGH COURT OF MADHYA PRADESH W.P. No.17331/2012

(Jagdish Prasad Choubey Vs. M.P. State Electricity Board)

Jabalpur, dated 02.09.2021

Parties through their counsel.

Learned counsel for the petitioner pointed that the controversy is settled by the Apex Court in W.P. No.14505/2012, W.A. No.1512/2018, Diary No.4807/2020 vide judgment dated 21.8.2018 passed by the Hon'ble Supreme Court.

He has filed an application for taking the orders on record vide I.A. No.8349/2021.

Learned counsel for the State is directed to go through the aforesaid judgment and place his submission in the next week.

List the matter in the next week.

(VISHAL MISHRA) JUDGE IRFAN

Signature Not Verified SAN

Digitally signed by MOHD IRFAN SIDDIQUI Date: 2021.09.06 16:05:47 IST