Smt. Laxmi Dandotiya vs The State Of Madhya Pradesh
2021 Latest Caselaw 1610 MP

                                       The High Court of Madhya Pradesh

                                                  MCRC-28210-2019
                              (SMT. LAXMI DANDOTIYA Vs THE STATE OF MADHYA PRADESH AND OTHERS)



  Gwalior, dated : 27/04/2021
                            Shri Anand Purohit, learned counsel for the petitioner.

                            Shri Santosh Sharma, learned Panel Lawyer for the State.

                            Shri Deepak Khot, learned counsel for respondent No.2.

The matter was heard and reserved for passing final order on

09/12/2020, however, since the judgment could not be pronounced and

much time have elapsed, it would be appropriate to hear the matter

again.

Accordingly, the case stands released to be listed again for hearing

as early as possible.

(Sheel Nagu) Judge (27/04/2021)

Digitally signed by SUNEEL

SUNEE DUBEY DN: c=IN, o=HIGH COURT OF MADHYA PRADESH BENCH GWALIOR, ou=HIGH COURT OF MADHYA PRADESH BENCH

L GWALIOR, postalCode=474011, st=Madhya Pradesh, 2.5.4.20=157244b0239a6fd662

DUBEY b29b00a11fc66a5e160f585aa7 a92425f380d476b32818, cn=SUNEEL DUBEY Date: 2021.04.28 15:59:36

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