Sukhinand Saket vs The State Of Madhya Pradesh
2024 Latest Caselaw 14883 MP

Madhya Pradesh High Court

Sukhinand Saket vs The State Of Madhya Pradesh on 17 May, 2024

Author: Vivek Agarwal

Bench: Vivek Agarwal

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                                         IN THE HIGH COURT OF MADHYA PRADESH
                                                      AT JABALPUR
                                                         WP No. 22367 of 2018
                                         (SUKHINAND SAKET Vs THE STATE OF MADHYA PRADESH AND OTHERS)

                           Dated : 17-05-2024
                                  Shri Anil Lala - Advocate for the petitioner.

                                  Shri B.D. Singh - Addl. Advocate General for the respondents/State.

Learned Addl. Advocate General for the respondents/State prays for time to seek instructions that as to under which provision of regulation or bylaws or judgment of the Co-operative authorities, 18% interest is saddled on the

petitioner.

Let instructions be completed. List this case after ensuing summer vacation.

(VIVEK AGARWAL) JUDGE

AR