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Citation Codes
Equivalent Citations
citation codes
Case Number
Disposition

allowed

Attorney(S)
Judges
  • HON'BLE SHRI JUSTICE VINAY SARAF
Acts
  • ARTICLE 226 CONSTITUTION OF INDIA
  • provisions of M.P. Civil Services (Medical Attendance), Rules 1958,
  • Rule 1(2) of the Rules, 1958
  • Rule according to Rule 1(3) of Rules 1958.
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Cites
Cited by
Citation Codes
Equivalent Citations
citation codes
Case Number
Disposition

allowed

Attorney(S)
Judges
  • HON'BLE SHRI JUSTICE VINAY SARAF
Acts
  • ARTICLE 226 CONSTITUTION OF INDIA
  • provisions of M.P. Civil Services (Medical Attendance), Rules 1958,
  • Rule 1(2) of the Rules, 1958
  • Rule according to Rule 1(3) of Rules 1958.
See more information ...
Smart Summary

    ANAND BARI v. MADHYA PRADESH RAJYA BEEJ EVAM FARM VIKAS NIGAM

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    Comments

    ANAND BARI v. MADHYA PRADESH RAJYA BEEJ EVAM FARM VIKAS NIGAM
    (Dec 21, 2023)