LAWS(MPH)-2019-8-182

MADAN VIBHISHAN NAGARGOJE Vs. SHAILENDRE SINGH YADAV

Decided On August 09, 2019
Madan Vibhishan Nagargoje Appellant
V/S
Shailendre Singh Yadav Respondents

JUDGEMENT

(1.) This appeal under Section 2 (1) of the Madhya Pradesh Uchcha Nyaylaya (Khand Nyaypeeth Ko Appeal) Adhiniyam, 2005, has been filed by the appellant being aggrieved by order dated 24.07.2019 passed in Review Petition No.82/2016 and order dated 06.01.2016 passed in W.P. No.16/2016.

(2.) Heard on I.A. No. 3546/2019, an application seeking permission to file writ appeal.

(3.) In this application, appellant has mentioned that earlier he was posted as Collector district Datia and at present he is posted as Deputy Secretary, Government of M.P. Bhopal.