Sohan Lal vs The State Of Madhya Pradesh
2021 Latest Caselaw 1433 MP

Citation : 2021 Latest Caselaw 1433 MP
Judgement Date : 8 April, 2021

Madhya Pradesh High Court

Sohan Lal vs The State Of Madhya Pradesh on 8 April, 2021

Author: Sushrut Arvind Dharmadhikari

                                     1
            THE HIGH COURT OF MADHYA PRADESH,
                         BENCH AT GWALIOR
                             WP-5940-2021
                  (Sohan Lal Vs. State of M.P. & Anr.)


Gwalior, Dated : 08/04/2021

        Heard Through Video Conferencing.

        Shri S.S. Bansal, learned counsel for the petitioner.

        Shri N.S. Tomar, learned Government Advocate for the

respondents/State.

Learned counsel for the petitioner submits that judgment of Writ

Appeal No.116/2020 is still awaited, therefore, case may be adjourned.

List the case after four weeks.

(S.A. Dharmadhikari) Judge

rahul

RAHUL SINGH PARIHAR 2021.04.08 17:38:04 +05'00'

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