Dr. Satya Narayan Soni vs The State Of Madhya Pradesh
2024 Latest Caselaw 5847 MP

Madhya Pradesh High Court

Dr. Satya Narayan Soni vs The State Of Madhya Pradesh on 26 February, 2024

Author: Vivek Agarwal

Bench: Vivek Agarwal

                                                                  1
                                          IN THE HIGH COURT OF MADHYA PRADESH
                                                       AT JABALPUR
                                                          WP No. 18500 of 2019
                                       (DR. SATYA NARAYAN SONI Vs THE STATE OF MADHYA PRADESH AND OTHERS)

                           Dated : 26-02-2024
                                     Shri K.N. Pethia - Advocate for the petitioner.

                                     Shri Ankit Agrawal - Government Advocate for respondents - State.

Judgment in Writ Appeal No.815/2017, is still awaited. Taking this fact into consideration, case is adjourned. Registry is directed to list all the cases of recovery from pension only

after decision in Writ Appeal No.815/2017, in next week under the same head.

(VIVEK AGARWAL) JUDGE

A.Praj.