Ashok Gurjar vs Adhikshak Rastriya Chambal
2021 Latest Caselaw 4758 MP

                                                      1                        MCRC-37738-2021
          The High Court Of Madhya Pradesh
                    MCRC-37738-2021
                       (ASHOK GURJAR Vs ADHIKSHAK RASTRIYA CHAMBAL AND OTHERS)

2
Gwalior, Dated : 26-08-2021
         Shri Anshu Gupta, learned counsel for the petitioner.
         Ms.               Padamshri             Agarwal,   learned   Panel   Lawyer   for   the
respondent/State.

During the course of arguments, learned counsel for the petitioner prays for and is granted time and submits that some judgments have been

passed wherein it is old that in such type of cases, vehicles cannot be seized.

Learned counsel for the State submits that confiscation proceeding has already been started.

In the interest of justice, an opportunity is granted. List this case on 31/08/2021.

(RAJEEV KUMAR SHRIVASTAVA) JUDGE

Monika Digitally signed by MONIKA SHARMA

MONIKA DN: c=IN, o=HIGH COURT OF MADHYA PRADESH BENCH GWALIOR, ou=HIGH COURT OF MADHYA PRADESH BENCH GWALIOR, postalCode=474011,

SHARMA st=Madhya Pradesh, 2.5.4.20=1cbbae26c87c00013f5046748e 62527c7ddf7dd9146694af9eed96f47a35 9612, cn=MONIKA SHARMA Date: 2021.08.27 11:29:07 +05'30'