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Rajendra Singh Tomar vs Bharat Sarkar Dwara Sachiv
2023 Latest Caselaw 10854 MP

Citation : 2023 Latest Caselaw 10854 MP
Judgement Date : 13 July, 2023

Madhya Pradesh High Court
Rajendra Singh Tomar vs Bharat Sarkar Dwara Sachiv on 13 July, 2023
Author: Rohit Arya
                                                    1
                              IN THE HIGH COURT OF MADHYA PRADESH
                                           AT GWALIOR
                                              WA No. 1455 of 2022
                           (RAJENDRA SINGH TOMAR Vs BHARAT SARKAR DWARA SACHIV AND OTHERS)

Dated : 13-07-2023
      Shri M.P.S. Raghuvanshi, learned counsel for the appellant.

      Shri                      Praveen   Newaskar,     Deputy     Solicitor   General       for   the
respondent/Union of India.

Learned counsel for the appellant prays for time to address on the question of territorial jurisdiction in the wake of the judgment of Hon'ble Supreme Court in Lt. Col. Khajoor Singh vs. Union of India [AIR 1961 SC

532], relied upon in Alchemist Ltd. and another v. State Bank of Sikkim and others [(2007) 11 SCC 335].

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  (ROHIT ARYA)                                                     (SANJEEV S KALGAONKAR)
     JUDGE                                                                 JUDGE

yog




                         YOGESH
                         VERMA
                         2023.07.14
      VALSALA
      VASUDEVAN
      2018.10.26
      15:14:29 -07'00'
                         17:09:23
                         +05'30'
 

 
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