Gopal Singh Tomar vs Madhya Pradesh State ...
2022 Latest Caselaw 6423 MP

                                        1
                         IN THE HIGH COURT OF MADHYA PRADESH
                                      AT GWALIOR
                                  CRA No. 3872 of 2022
     (GOPAL SINGH TOMAR AND OTHERS Vs MADHYA PRADESH STATE CO-OPERATIVE UNION LIMITED,
                                         BHOPAL)

Dated : 28-04-2022
         Shri Vinod K Bharadwaj, learned senior Advocate along with Shri Anand

Vinod Bhardwaj, learned counsel for the appellant.
         Shri B.P.S.Chauhan, learned Public Prosecutor for the respondent/State.

Heard on admission.

Issue notice to the respondent on payment of process fee within seven days,

returnable within four weeks.

Let the record be called.

Meanwhile, till next date of hearing, the effect and operation of impugned order dated 10.04.2018 passed by the Adjudicating Officer and Additional District Magistrate as well as the judgment dated 4.4.2022 passed by the Food Appellate Tribunal shall remain stayed.

Certified copy as per rules.

(DEEPAK KUMAR AGARWAL) JUDGE

vv

VALSALA VASUDEVAN 2022.04.29 18:17:44 +05'30'