Ayush vs The State Of Madhya Pradesh
2021 Latest Caselaw 4496 MP

Citation : 2021 Latest Caselaw 4496 MP
Judgement Date : 18 August, 2021

Madhya Pradesh High Court

Ayush vs The State Of Madhya Pradesh on 18 August, 2021

Author: Shailendra Shukla

                                                                                 1                           MCRC-29821-2021
                                                       The High Court Of Madhya Pradesh
                                                                 MCRC-29821-2021
                                                                    (AYUSH Vs THE STATE OF MADHYA PRADESH)

                                             5
                                             Indore, Dated : 18-08-2021
                                                      Heard through Video Conferencing.
                                                      Mr S.K. Vyas, Senior counsel alongwith Mr Ayushyaman Choudhary,
                                             for the applicant.
                                                      Mr Sameer Verma, learned Government Advocate for the respondents

State.

Mr S.K. Vyas, Senior counsel submitted his arguments which remained incomplete.

Residual arguments shall be made on 26.08.2021 at 12:30 PM Prior to that if any judgments the learned counsel seeks to rely upon be filed for perusal.

(SHAILENDRA SHUKLA) JUDGE

rashmi

Signature Not Verified VerifiedDigitally Digitally signed by SAN RASHMI PRASHANT Date: 2021.08.18 17:24:28 IST

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