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Rajendra Prasad Verma (Kushwaha) vs M.P.E.B Now Known As ...
2022 Latest Caselaw 14761 MP

Citation : 2022 Latest Caselaw 14761 MP
Judgement Date : 12 November, 2022

Madhya Pradesh High Court
Rajendra Prasad Verma (Kushwaha) vs M.P.E.B Now Known As ... on 12 November, 2022
Author: Virender Singh
                                                                  1
                                        IN THE HIGH COURT OF MADHYA PRADESH
                                                     AT JABALPUR
                                                       BEFORE LOK ADALAT
                                              HON'BLE SHRI JUSTICE VIRENDER SINGH
                                                               &
                                                SHRI SAURABH SUNDER, ADVOCATE
                                                   ON THE 12th OF NOVEMBER, 2022

                                            MISC. CRIMINAL CASE No. 24601 of 2017

                                     BETWEEN:-
                                     RAJENDRA PRASAD VERMA (KUSHWAHA) S/O
                                     RAMPYARE, AGED ABOUT 48 YEARS, VILL.
                                     NAWAGNAGAR,   P.S.WAIDHAN  (MADHYA
                                     PRADESH)

                                                                                         .....PETITIONER
                                     (BY SHRI ARVIND PATHAK, ADVOCATE)

                                     AND
                                     M.P.E.B NOW KNOWN AS M.P.P.K.V.V.C.L
                                     DIVISION WAIDHAN THROUGH EXECUTIVR
                                     ENGINEER M.P.P.K.V.V. CO. LTD. DIVISON
                                     WAIDHAN (MADHYA PRADESH)

                                                                                      .....RESPONDENTS
                                     (BY SHRI RAKESH TIWARI, ADVOCATE)

                                   This application coming on for conciliation this day, the Bench passed
                           the following:
                                                                  ORDER

Since the Trial Court has acquitted the petitioner vide judgment dated 24.02.2020 passed by Special Judge (Electricity Act), Singrauli, Headquarter Waidhan (M.P.) in SC ELE/200728/2010, the petition is rendered infructuous.

It is dismissed accordingly.




                              (VIRENDER SINGH)                                    (SAURABH SUNDER )
                                   MEMBER                                             MEMBER
                           vivek

Signature Not Verified Signed by: VIVEK KUMAR TRIPATHI Signing time: 11/15/2022 1:44:51 PM

Signature Not Verified Signed by: VIVEK KUMAR TRIPATHI Signing time: 11/15/2022 1:44:51 PM

 
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