Smt. Meena Devi Rathor vs The State Of Madhya Pradesh
2021 Latest Caselaw 4710 MP

                                                          1                          WP-15138-2021
               The High Court Of Madhya Pradesh
                          WP-15138-2021
              (SMT. MEENA DEVI RATHOR Vs THE STATE OF MADHYA PRADESH AND OTHERS)

 2
 Gwalior, Dated : 25-08-2021


       Shri Devendra Sharma, learned counsel for the petitioner.
       Shri                            Rohit   Mishra,   Additional   Advocate   General   for   the
respondents/State.

Learned counsel for the petitioner submits that identical petitions have

been heard and reserved for judgment by the co-ordinate Bench of this Court and the judgment is still awaited.

List this matter in the week commencing 6th September, 2021, as prayed for.

(S. A. DHARMADHIKARI) JUDGE

Durgekar Digitally signed by SANJAY N

SANJAY N DURGEKAR DN: c=IN, o=HIGH COURT OF MADHYA PRADESH BENCH GWALIOR, ou=HIGH COURT OF

DURGEKA MADHYA PRADESH BENCH GWALIOR, postalCode=474011, st=Madhya Pradesh, 2.5.4.20=148d33096a059f4adb584e

R 1b0b1d3a3616b3e020c6aff92108afa d476190e841, cn=SANJAY N DURGEKAR Date: 2021.08.26 10:47:13 +05'30'