Mukesh Chandra Madnawat vs The State Of Madhya Pradesh
2022 Latest Caselaw 803 MP

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                              The High Court Of Madhya Pradesh
                                       WP No. 17986 of 2006
                            (MUKESH CHANDRA MADNAWAT Vs THE STATE OF MADHYA PRADESH AND OTHERS)

                      Jabalpur, Dated : 17-01-2022
                            Heard through Video Conferencing.

                            Shri Sanjay Singh, Advocate for the petitioner.
                            Shri Shivam Hazari, Panel Lawyer for the State.
                            None for the contesting respondent No.2.

The order sheet dated 05.08.2021, shows that the directions were issued to the respondent No.2 to produce the record of departmental inquiry.

In view of the aforesaid, the Managing Director of respondent No.2, is directed to ensure that original record of the departmental inquiry is made available to the counsel for the respondent No.2 to be produced at the time of hearing of this matter.

List the matter on 23.02.2022 with writ petition No.17984/2006. The parties are also directed to file written synopsis along with judgments to be relied upon by them, one week before the date of listing of the matter.

(PURUSHAINDRA KUMAR KAURAV) JUDGE

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Signature SAN Not Verified

Digitally signed by PRASHANT BAGJILEWALE Date: 2022.01.17 18:41:20 IST