Poorva Kshetra Vidyut Vitran Co. ... vs S.K Tiwari
2023 Latest Caselaw 12349 MP

                              1
 IN    THE     HIGH COURT OF MADHYA PRADESH
                    AT JABALPUR
                        BEFORE
            HON'BLE SHRI JUSTICE SUJOY PAUL
                           &
       HON'BLE SHRI JUSTICE ACHAL KUMAR PALIWAL
                  ON THE 2 nd OF AUGUST, 2023
               CRIMINAL APPEAL No. 9206 of 2022

BETWEEN:-
POORVA KSHETRA VIDYUT VITRAN CO. LTD.
THROUGH   EXECUTIVE  ENGINEER (DIRECTOR)
MANDLA (MADHYA PRADESH)

                                                  .....APPELLANT
(BY SHRI R.K. TIWARI - ADVOCATE)

AND
1.    S.K TIWARI S/O A.S TIWARI OCCUPATION:
      OPARETAR GRADE II POORVA KSHETRA VIDYUT
      VITRAN CO. LTD. BICHIYA THANA BICHIYA
      MANDLA (MADHYA PRADESH)

2.    PANNALAL RAJAK S/O BABU RAM RAJAK, AGED
      ABOUT 54 YEARS, OCCUPATION: LIPIK, MADHYA
      PRADESH POORVA KSHETRA VIDYUT VITRAN
      COMPANY LIMITED MANDLA THANA BICHIYA,
      JILA MANDLA (MADHYA PRADESH)

3.    RAJENDRA KUMAR DUBEY S/O RATAN DUBEY,
      AGED    ABOUT    58   YEARS, OCCUPATION:
      KARYALAY SAHAYAK GRADE II, MADHYA
      PRADESH POORVA KSHETRA VIDYUT VITRAN
      COMPANY LIMITED MANDLA THANA BICHIYA,
      JILA MANDLA (MADHYA PRADESH)

4.    VINAYAK PADMAKER SARVATE S/O PADMAKER
      SARVATE, AGED ABOUT 47 YEARS, R/O 1383,
      WRIGHT TOWN JABALPUR JILA JABALPUR
      (MADHYA PRADESH)

5.    STATE OF MP. THROUGH P.S. BICHHIYA P.S.
      BICHHIYA DISTT. MANDLA (MP) (MADHYA
      PRADESH)
                                                2
                                                                        .....RESPONDENTS
         (BY SHRI AJAY SHUKLA - GOVERNMENT ADVOCATE AND SHRI
         DURGESH KUMAR SINGRORE - ADVOCATE FOR RESPONDENT NO. 2 )

                    Th is appeal coming on for admission this day, JUSTICE SUJOY
        PAUL passed the following:
                                                ORDER

Learned counsel for the appellant seeks to withdraw this appeal with liberty to file it before appropriate forum/Court.

Learned counsel for the respondent No. 2 has no objection. Accordingly, this appeal is dismissed as withdrawn with liberty prayed for.

The Registry shall return the copy of impugned judgment dated 28.09.2021 to learned counsel for the appellant on supplying photocopies of the same.

             (SUJOY PAUL)                                     (ACHAL KUMAR PALIWAL)
                JUDGE                                                 JUDGE
        L.R.
Digitally signed by LALIT
SINGH RANA
Date: 2023.08.03 17:22:34
+05'30'