Narhari vs Madhya Prade Madhya Kshetra ...
2022 Latest Caselaw 7078 MP

Citation : 2022 Latest Caselaw 7078 MP
Judgement Date : 10 May, 2022

Madhya Pradesh High Court

Narhari vs Madhya Prade Madhya Kshetra ... on 10 May, 2022

Author: Dinesh Kumar Paliwal

                                                                            1
                                                    IN THE HIGH COURT OF MADHYA PRADESH
                                                                 AT JABALPUR
                                                                    CRA No. 1921 of 2017
                                                   (NARHARI Vs MADHYA PRADE MADHYA KSHETRA VIDYUT VITRAN CO. LTD.)

                                     Dated : 10-05-2022
                                               None for the appellant.

                                               Shri Reji Mathai, learned Panel Lawyer for the respondent/State.

None has appeared for the appellant. Even on the preceding dates none had appeared for the appellant.

On 18.05.2017, this Court had directed the appellant to deposit 75% of the awarded amount within a period of one month, but appellant has not

complied with that order.

Therefore, order dated 18.05.2017, staying the recovery of fine amount from the appellant is recalled. Consequently I.A. No. 9411/2017 an application for stay of the operation of impugned judgment is dismissed.

A copy of the order be forwarded to learned trial Court for information and necessary action, if any.

List the matter after summer vacation.

(DINESH KUMAR PALIWAL) JUDGE

Amitabh

Signature Not Verified SAN

Digitally signed by AMITABH RANJAN Date: 2022.05.12 11:22:49 IST