Devendra Sharma vs The State Of Madhya Pradesh
2022 Latest Caselaw 288 MP

                                            1                              WA-1291-2021
                   The High Court Of Madhya Pradesh
                            WA No. 1291 of 2021
                    (DEVENDRA SHARMA Vs THE STATE OF MADHYA PRADESH AND OTHERS)

      Gwalior, Dated : 05-01-2022
               Shri Rishikesh Bohare, learned counsel for the appellant.

               Shri Ankur Mody, learned Additional Advocate General for the
      respondents/State.

Upon perusal of the impugned judgment, this Court is of the considered view that there is no illegality warranting interference in the intra- court appellate jurisdiction. The appellant is always at liberty to approach the

appropriate authority including respondent No.3 for ventilation of his grievance for non payment of outstanding dues against the supply made by the appellant.

With the aforesaid, Writ Appeal stands disposed of.

           (ROHIT ARYA)                                   (SATISH KUMAR SHARMA)
              JUDGE                                                JUDGE

      SP

SANJEEV
KUMAR PHANSE
2022.01.05
18:10:13 +05'30'