Choudhary Heerendra Singh vs Union Of India Thru.C.B.I.
2024 Latest Caselaw 6736 MP

Madhya Pradesh High Court

Choudhary Heerendra Singh vs Union Of India Thru.C.B.I. on 5 March, 2024

                                                             1
                                      IN THE HIGH COURT OF MADHYA PRADESH
                                                   AT JABALPUR
                                                      CRR No. 961 of 2004
                                       (CHOUDHARY HEERENDRA SINGH Vs UNION OF INDIA THRU.C.B.I.)

                         Dated : 05-03-2024
                                None for the applicant even in the pass over round.

                                Shri Vikram Singh - Advocate for respondent.

Heard on I.A No.17987/2023 which is an application seeking fixation of date for final hearing.

It is stated in the application that the revision is pending since 2004 and

the petitioner is aged about 80 years and he has been terminated from service after the impugned judgment.

Considering the aforesaid, I.A No. 17987/2023 is allowed. List this case in the month of April, 2024 for final hearing.

(VIVEK JAIN) JUDGE

Prar