Brijmohan Das Baishya vs The State Of Madhya Pradesh
2021 Latest Caselaw 4566 MP

                                                                   1                                WP-6573-2019
                                         The High Court Of Madhya Pradesh
                                                    WP-6573-2019
                                         (BRIJMOHAN DAS BAISHYA Vs THE STATE OF MADHYA PRADESH AND OTHERS)


                                Jabalpur, Dated : 23-08-2021
                                        Heard through Video Conferencing.

                                        Shri Rajmani Mishra, learned counsel for the petitioner.
                                        Shri Tapan Bathre, learned PL for the respondents.

With the consent finally heard.

During the course of hearing, parties agreed that this petition may be

disposed of by permitting the petitioner to file a fresh comprehensive representation alongwith relevant orders/judgments and submit it before respondent nos. 1 and 2 and said respondents may be directed to decide the same within stipulated time.

In view of consensus arrived at, the petition is disposed of by permitting the petitioner to file a fresh comprehensive representation. In turn, the respondent nos. 1 and 2 shall consider and decide it by reasoned order within 90 days. The outcome shall be communicated to the petitioner.

Petition is disposed of without expressing any opinion on merits.

(SUJOY PAUL) JUDGE

navin

Signature Not Verified SAN

Date: 2021.08.24 10:47:41 IST