Avtaar Singh vs The State Of Madhya Pradesh
2021 Latest Caselaw 4063 MP

                                                                       1                              WP-14033-2021
                                               The High Court Of Madhya Pradesh
                                                          WP-14033-2021
                                                 (AVTAAR SINGH Vs THE STATE OF MADHYA PRADESH AND OTHERS)

   1
   Gwalior, Dated : 06-08-2021
                                    Heard through Video Conferencing.
                                    Shri Sohit Mishra, learned counsel for the petitioner.
                                    Shri D.D. Bansal, learned Govt. Advocate for the respondents/State.

Issue notice to the respondents on payment of PF within three working days, failing which the present petition shall stand dismissed without further

reference to this Court.

Learned counsel for petitioner submits that matters of similar nature have been decided by this Court by common Judgment dated 03/08/2021 in a bunch of petition including WP No.8613/2020 (Rajendra Singh Vs. The State of Madhya Pradesh).

As an interim measure, it is directed that vehicle in question i.e. Tractor-Trolley bearing Registration No.MP07-AB-6640 shall not be auctioned without the leave of this Court.

List the case in the last week of August, 2021.

        (SHEEL NAGU)                                                               (DEEPAK KUMAR AGARWAL)
           JUDGE                                                                                JUDGE


  Suneel

YOGEN Digitally signed by YOGENDRA OJHA DN: c=IN, o=HIGH COURT OF MADHYA PRADESH BENCH GWALIOR, ou=HIGH

DRA COURT OF MADHYA PRADESH BENCH GWALIOR, postalCode=474011, st=Madhya Pradesh, 2.5.4.20=559b9fc5699c450ae591f182bb5 28390a8686891308b8147f58a14e663c2c

OJHA f97, cn=YOGENDRA OJHA Date: 2021.08.07 12:11:39 -07'00'