Shri Akash Rajak vs The State Of Madhya Pradesh
2023 Latest Caselaw 14830 MP

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                                     IN THE HIGH COURT OF MADHYA PRADESH
                                                  AT JABALPUR
                                                     WP No. 28447 of 2019
                                     (SHRI AKASH RAJAK Vs THE STATE OF MADHYA PRADESH AND OTHERS)

                         Dated : 08-09-2023
                               Shri Bramha Nand Pandey - Advocate for the petitioner.

                               Shri Arnav Tiwari - Panel Lawyer for the respondent-State.

As prayed by learned counsel for the petitioner, list in the next week to enable him to examine the recent judgment of Supreme Court which is followed by the Division Bench regarding the point as to which policy will be applicable,

the policy which was applicable on the date of death of deceased-government servant or the policy which was applicable at the time of consideration.

List this matter in the next week.

SUJOY PAUL) JUDGE

HK

Signature Not Verified Signed by: HIMANSHU KOSHTA Signing time: 9/8/2023 5:38:05 PM