Raj Bahadur Singh vs The State Of Madhya Pradesh
2023 Latest Caselaw 18096 MP

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                                         IN THE HIGH COURT OF MADHYA PRADESH
                                                      AT JABALPUR
                                                         WP No. 26550 of 2018
                                       (RAJ BAHADUR SINGH Vs THE STATE OF MADHYA PRADESH AND OTHERS)

                           Dated : 30-10-2023
                                  None for petitioner.

                                  Shri Hitendra Golhani - Panel Lawyer for respondents/State.

It is the case of petitioner that since he was facing criminal trial, therefore, he was not paid any retiral dues. However, by judgment order dated 21.06.2005 passed by Judicial Magistrate First Class, Sidhi in Criminal Case No.374/2003

he has been acquitted but still his retiral dues have not been paid.

Counsel for State prays for and is granted last opportunity of three weeks to file return.

List immediately thereafter.

(G.S. AHLUWALIA) JUDGE

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Signature Not Verified Signed by: VARSHA CHOURASIYA Signing time: 30-10-2023 17:22:10