The State Of Madhya Pradesh vs The M.P. Electricity Board (Now ...
2023 Latest Caselaw 1271 MP

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                                       IN THE HIGH COURT OF MADHYA PRADESH
                                                    AT JABALPUR
                                                         SA No. 113 of 2023
                          (THE STATE OF MADHYA PRADESH Vs THE M.P. ELECTRICITY BOARD (NOW MP. MADHYA KSHETRA V.V.
                                                          COM. LTD.) AND OTHERS)

                          Dated : 20-01-2023
                                  Shri Rohit Jain - Government Advocate for the respondent/State

Call for the record of the Courts below. Issue notice of I.A.No.680/2023, an application for condonation of delay, to the respondents on payment of process fee within seven working days by registered AD mode.

It is submitted by the counsel for the appellants that S.A.No.1139/2020 arising out of the impugned judgment and decree is also pending consideration.

Accordingly list this case along with S.A.No.1130/2020.

(G.S. AHLUWALIA) JUDGE

Vin**

Signature Not Verified Signed by: VINOD SHARMA Signing time: 1/23/2023 12:29:33 PM