Pravendra Singh Yadav vs Managing Director
2022 Latest Caselaw 13457 MP

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                              IN THE HIGH COURT OF MADHYA PRADESH
                                           AT GWALIOR
                                              WP No. 4467 of 2021
                               (PRAVENDRA SINGH YADAV Vs MANAGING DIRECTOR AND OTHERS)

Dated : 12-10-2022
       Shri D. P. Singh, learned counsel for the petitioner.

       Shri P. S. Bhadoriya, learned counsel for the respondents.

As against an objection of maintainability of writ petition before this Court allegedly lacking territorial jurisdiction, Shri D.P. Singh, learned counsel for the petitioner relies upon the judgment of Hon'ble Apex Court in Shanti Devi alias Shanti Mishra vs. Union of India and others, reported in (2020) 10 SCC

766. Shri Bhadoriya prays for time to go through the said judgment and make submissions in support of the objection.

Prayer accepted.

List in the week commencing 7th November, 2022.

(ROHIT ARYA) JUDGE

yog

YOGESH VERMA 2022.10.12 VALSALA VASUDEVAN 2018.10.26 15:14:29 -07'00' 17:26:37 +05'30'