Shekhar Jatav vs M.P. Poorva Kshetra Vidyut Vitran ...
2021 Latest Caselaw 6199 MP

                                                                            1                            MCRC-40748-2021
                                                The High Court Of Madhya Pradesh
                                                          MCRC-40748-2021
                                              (SHEKHAR JATAV Vs M.P. POORVA KSHETRA VIDYUT VITRAN CO. LTD. AND OTHERS)

                                       3
                                       Jabalpur, Dated : 29-09-2021
                                              Shri Abhishek Arjaria, learned counsel for the applicant.
                                              Heard on I.A. No.14728/2021, an application for stay.
                                              Learned counsel for the applicant submits that vide judgment dated
                                       01.04.2021, learned Special Judge (Electricity Act) Niwadi, District
                                       Tikamgarh in Special Electricity Case No.100119/2015 has directed to

                                       Company to take action against the petitioner/Junior-Engineer of the
                                       Electricity Department for allegedly involving respondent No.2 in the theft of

electricity.

The main contention of counsel for the petitioner is that before passing any adverse remarks, the petitioner was not provided any opportunity to explain. In this regard, he has placed reliance in the case of Girish Kumar Jain Vs. State of M.P. 2013(4) MPHT, 516(D.B.).

Shri Pushpendra Yadav, learned Panel Lawyer for the respondent/Company submits that an advance copy has been supplied to him

being a Panel Lawyer of Company. However, notice is required to be issued to the respondent/Company.

Office is directed to remove the name of Shri Pushpendra Yadav, Panel Lawyer on behalf of respondent/Company from the cause list.

Let notice be issued to the respondents on payment of process fee within a period of seven days by ordinary as well as registered AD mode, failing which this petition shall stand dismissed automatically without further reference to the bench.

Notices be made returnable within a period of four weeks. In the meanwhile, operation of paragraph No.11 of the impugned judgment dated 24.08.2017 passed by the learned Special Judge (Under Signature Not Verified SAN Electricity Act) Niwadi, District Tikamgarh shall remain stayed till the next

Digitally signed by MOHD TABISH KHAN Date: 2021.09.30 10:53:23 IST 2 MCRC-40748-2021 date of hearing.

List the case after four weeks.

Certified copy as per rules.

(RAJENDRA KUMAR (VERMA)) JUDGE

Tabish

Signature Not Verified SAN

Digitally signed by MOHD TABISH KHAN Date: 2021.09.30 10:53:23 IST