Public Health Engineering ... vs Sandeep Bagul
2022 Latest Caselaw 1280 MP

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       The High Court Of Madhya Pradesh
                 WA No. 938 of 2020
      (PUBLIC HEALTH ENGINEERING DEPARTMENT AND OTHERS Vs SANDEEP BAGUL)

Indore, Dated : 27-01-2022
      Heard through Video Conferencing.

      Shri Shrey Raj Saxena, learned Dy. AG on behalf of appellant/State.
      Ms. Sudha Shrivastava, learned counsel for the Respondent.

Counsel for the appellant/State submits that both the petitions were allowed placing reliance on a judgment passed by the Division Bench of this Court in the case of Ashish Awasthy Vs. State of M.P and others

(W.A.No.1559/2018). Against the said order, the State Government approached the Apex Court and now in Civil Appeal No.6903/2021, the Civil appeal has been allowed and the order dated 12.12.2018 passed in case of Ashish Awasthy (Supra) has been set aside.

Learned counsel for the respondent prays for time to examine the said judgment.

Prayer allowed.

List the matter in the next week.

  (VIVEK RUSIA)                            (RAJENDRA KUMAR (VERMA))
      JUDGE                                         JUDGE


das            Digitally signed by
               REENA PARTHO SARKAR
               Date: 2022.01.27
               17:53:39 +05'30'