LAWS(MPH)-2014-7-146

DHARMENDRA SINGH RAGHUWANSHI Vs. STATE OF MP

Decided On July 10, 2014
Dharmendra Singh Raghuwanshi Appellant
V/S
STATE OF MP Respondents

JUDGEMENT

(1.) SIMILAR matter has been disposed of by the Principal Seat at Jabalpur vide order dated 07 -02 -2013 passed in Writ Petition No. 21946/2012 (M/s. Shastri Construction Company Vs. The State of M.P. and Others), hence, this writ petition is disposed of with the following directions, as issued by the Principal Seat in the above -mentioned order: -

(2.) NO order as to costs.