Pankaj Tiwari vs Union Of India Thr.
2022 Latest Caselaw 5402 MP

                                                          1
                                     IN THE HIGH COURT OF MADHYA PRADESH
                                                  AT GWALIOR
                                                   WP No. 3406 of 2015
                                        (PANKAJ TIWARI Vs UNION OF INDIA THR. AND OTHERS)

Dated : 12-04-2022
                   Shri Prashant Sharma, learned counsel for petitioner.

                   Shri S.S.Kushwaha, learned counsel for respondent No.3.

Learned counsel for the petitioner prays for withdrawal of I.A.No.5354/2021, an application for amendment in record.

Prayer noted.

I.A.No.5354/2021 is dismissed as withdrawn.

I.A.No.360/2022, an application for taking documents on record, has been filed.

Documents pertain to judgment of the Apex Court. On due consideration, application is allowed and the documents is allowed to be taken on record.

At the joint request of learned counsel for the parties, matter is placed on 05.05.2022.

(ANAND PATHAK) JUDGE

AK/-

ANAND KUMAR 2022.04.13 09:56:57 +05'30'