Zila Sahkari Kendriya Bank Mydt Vs Janki Prasad
.... l for the petitioner has tried to draw our attention to the material on record to say that principles of natural justice have not been violated and the inquiry has been held in accordance with law and Shri Ashish Shroti, learned counsel appearing for the respondent No.1 refuted the aforesaid content ...
Madhya Pradesh High Court
Amod Kumar Saxena Vs Prakash Khandelwal
.... emphasized that the reader having proceeded exparte in the matter, the entire proceedings in the Election Tribunal stands vitiated and, therefore, the Joint Registrar has not committed any error in remanding the matter. 9. Per contra, Shri Pushpendra Dubey and other counsel appearing for the res ...
Madhya Pradesh High Court
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