Parmanand Alias Pushp Kumar ... vs The State Of Madhya Pradesh
2021 Latest Caselaw 4757 MP

                                                                       1                               WP-9667-2020
                                             The High Court Of Madhya Pradesh
                                                        WP-9667-2020
                                      (PARMANAND ALIAS PUSHP KUMAR BADKUR Vs THE STATE OF MADHYA PRADESH AND OTHERS)

                                     6
                                     Jabalpur, Dated : 26-08-2021
                                           Heard through Video Conferencing.
                                           Shri Malik, learned counsel for the petitioner.
                                           Shri Gaurav Tiwari, learned Panel Lawyer for respondents-State.

Shri Subodh Kathar, learned counsel for respondent no.3. Shri Kathar submits that the judgment and decree dated 31/10/2018 is

already subject matter of adjudication in an appeal filed by the respondents. Petitioner, on the one hand, is avoiding hearing and not filing response in that proceeding and on the other hand, pursuing this matter which is not maintainable.

Counsel for petitioner prays for time to prepare the matter on the question of entertainability.

As a last indulgence, list in the next week.

(SUJOY PAUL) JUDGE

rv

Signature Not Verified SAN

Digitally signed by REENA HIMANSHU SHARMA Date: 2021.08.27 04:24:27 IST