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Ex. Rect Akash Kumar vs Union Of India
2022 Latest Caselaw 16640 MP

Citation : 2022 Latest Caselaw 16640 MP
Judgement Date : 14 December, 2022

Madhya Pradesh High Court
Ex. Rect Akash Kumar vs Union Of India on 14 December, 2022
Author: Vishal Dhagat
                                                              1
                                       IN THE HIGH COURT OF MADHYA PRADESH
                                                    AT JABALPUR
                                                      WP No. 23930 of 2022
                                           (EX. RECT AKASH KUMAR Vs UNION OF INDIA AND OTHERS)

                           Dated : 14-12-2022
                                 Mr. Ajay Pal Singh - Advocate for petitioner.

                                 Mr.    Pushpendra      Yadav     -   Assistant    Solicitor     General   for
                           respondents/Union of India.

Assistant Solicitor General appearing for Union of India prays for short time to go through the judgment, which has been relied upon by petitioner, and

also to cite other judgments of Supreme Court on issue of maintainability of writ petition before this Court against order of Armed Forces Tribunal.

List the matter in week commencing 16.01.2023.

(VISHAL DHAGAT) JUDGE

vkt

Signature Not Verified Signed by: VINOD KUMAR TIWARI Signing time: 12/15/2022 11:29:00 AM

 
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