Amit Kumar Sahu vs Chairman And Managing Director ...
2023 Latest Caselaw 3752 MP

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                                      IN THE HIGH COURT OF MADHYA PRADESH
                                                   AT JABALPUR
                                                      WP No. 22490 of 2019
                          (AMIT KUMAR SAHU Vs CHAIRMAN AND MANAGING DIRECTOR (CMD) NATIONAL THERMAL POWER
                                                    CORPORATION LTD. AND OTHERS)

                         Dated : 02-03-2023
                                 Shri B.K.Vaishya - Advocate for the petitioner.

                                 Shri Ashish Mishra - Panel Lawyer for the respondents/State.

Learned counsel for the petitioner is not ready with the brief and prays for adjournment.

It is argued by the learned counsel for the respondents that petition is not

maintainable in view of the judgment passed by the Hon'ble Supreme Court in the case of St.Mary's Education Society and another Vs. Rajendra Prasad Bhargava and others (Civil Appeal No.5789 of 2022) decided on 24.08.2022.

List the matter in week commencing 13.3.2023 along with W.P. No.7901 of 2019 on the question of maintainability.

(VISHAL MISHRA) JUDGE

irfan

Signature Not Verified Signed by: MOHD IRFAN SIDDIQUI Signing time: 3/3/2023 6:14:29 PM