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Shivnarayan Santore vs The State Of Madhya Pradesh
2024 Latest Caselaw 14868 MP

Citation : 2024 Latest Caselaw 14868 MP
Judgement Date : 17 May, 2024

Madhya Pradesh High Court

Shivnarayan Santore vs The State Of Madhya Pradesh on 17 May, 2024

Author: Chief Justice

Bench: Ravi Malimath, Vishal Mishra

                                                          1
                           IN    THE      HIGH COURT OF MADHYA PRADESH
                                               AT JABALPUR
                                                    BEFORE
                                      HON'BLE SHRI JUSTICE RAVI MALIMATH,
                                                 CHIEF JUSTICE
                                                       &
                                      HON'BLE SHRI JUSTICE VISHAL MISHRA
                                                ON THE 17 th OF MAY, 2024
                                            WRIT PETITION No. 13322 of 2024

                          BETWEEN:-
                          SHIVNARAYAN SANTORE S/O LATE GOWARDAHAN
                          PRASAD SANTORE, AGED ABOUT 68 YEARS,
                          OCCUPATION: RETIRED GOVT. EMPLOYEE R/O WARD
                          NO.20 PRATAP NAGAR HANUMAN MANDIR RASULIYA
                          NARMADAPURAM (MADHYA PRADESH)

                                                                                      .....PETITIONER
                          (BY SHRI R.K. SHARMA - ADVOCATE)

                          AND
                          1.    THE STATE OF MADHYA PRADESH THROUGH ITS
                                PRINCIPAL SECRETARY DEPARTMENT OF
                                MICRO SMALL MEDIUM ENTERPRISES MSME
                                MANTRALAYA VALLABH BHAWAN BHOPAL
                                (MADHYA PRADESH)

                          2.    D IR ECTOR COMMISSIONER   OF 4TH FLOOR
                                VINDHYACHAL   BHAWAN,   BHOPAL   462004
                                (MADHYA PRADESH)

                          3.    GENERAL MANAGER DISTRICT TRADE AND
                                INDUSTRIES              CENTRE DISTRICT
                                NARMADAPURAM 461001 (MADHYA PRADESH)

                          4.    DISTRICT     PENSION    OFFICER DISTRICT
                                TREASURY OFFICE DISTRICT NARMADAPURAM
                                461001 (MADHYA PRADESH)

                                                                                   .....RESPONDENTS
                          (BY SHRI S.S. CHOUHAN - GOVERNMENT ADVOCATE)

                                This petition coming on for orders this day, Hon'ble Shri Justice Ravi
Signature Not Verified
Signed by: MANVENDRA
SINGH PARIHAR
Signing time: 5/21/2024
3:04:10 PM
                                                               2
                          Malimath, Chief Justice passed the following:
                                                               ORDER

Learned counsels for the parties submit that the question of law that arises for consideration in this petition is covered by the judgment of the Hon'ble Supreme Court in SLP (C) No. 8219 of 2020 (Madhya Pradesh Power Transmission Company Limited and another vs. S.R. Ramchandran and others) dated 11.07.2023. Hence, they plead that this petition be also disposed off on the same terms.

In view of the submission made, the petition is disposed off in terms of the aforesaid judgment of the Hon'ble Supreme Court.

However, it is noticed that there are various defaults as pointed out by the

Registry including non-payment of deficit court fees. In the larger interest of justice, the defaults except court fee are overruled.

The petitioner to submit the deficit court fees, as demanded by the Registry. Only after the deficit court fees has been paid, the certified copy be issued and the order will be uploaded and not until then.

                                (RAVI MALIMATH)                                        (VISHAL MISHRA)
                                  CHIEF JUSTICE                                             JUDGE
                          MSP









 
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