Mahadev Singh Bhadoria vs The State Of Madhya Pradesh
2023 Latest Caselaw 10395 MP

IN THE HIGH COURT OF MADHYA PRADESH AT INDORE WP No. 9822 of 2023 (MAHADEV SINGH BHADORIA Vs THE STATE OF MADHYA PRADESH AND OTHERS)

Dated : 07-07-2023 Ms.Archana Upadhyaya, learned counsel for the petitioner.

Ms.Harshlata Soni appearing on behalf of Advocate General. The matter relates to recovery after the retirement and the recoveries are being made in pursuance to the undertaking/consent given by the petitioner.

Counsel for the State submits that in view of the undertaking, the matter stands covered by the judgment of the Apex Court in the case of High Court

of Punjab & Haryana vs. Jagdev Singh. This Court has already referred the matter to the Larger Bench in W.A. No. 815/2017 and the same is still pending.

Considering the same, the hearing of the case is adjourned sine die. Liberty is granted to the parties to mention the case after the reference is answered by the Full Bench.

(VIJAY KUMAR SHUKLA) JUDGE

Sourabh

Signature Not Verified Signed by: SOURABH YADAV Signing time: 07/07/2023 6:32:56 PM