Union Of India vs General Secretary
2022 Latest Caselaw 1453 MP

                                                                         1
                                            The High Court Of Madhya Pradesh
                                                      MP No. 114 of 2017
                                               (UNION OF INDIA AND OTHERS Vs GENERAL SECRETARY AND OTHERS)

                                    Jabalpur, Dated : 01-02-2022
                                           Heard through Video Conferencing.

                                           Shri N.S. Ruprah, learned counsel for the petitioners.
                                           Shri Pranay Choubey, learned counsel for the respondent No.2.

Counsel appearing for the petitioners prays for and is granted a week's time to examine the matter on I.A.No.7200/2021, an application for dismissal of the writ petition on the ground of territorial jurisdiction placing reliance

upon a judgment of Hon'ble Supreme Court in the case of Ambica Industries vs. Commissioner of Central Excise reported in 2007(6) SCC

List in the next week.

Interim relief, if any, to continue till the next date of hearing.

(VISHAL MISHRA) JUDGE

sj

Signature Not Verified SAN

Digitally signed by SUSHEEL KUMAR JHARIYA Date: 2022.02.02 12:21:55 IST