The State Of Madhya Pradesh vs Smt. Kiran Shrivastava
2021 Latest Caselaw 8070 MP

Citation : 2021 Latest Caselaw 8070 MP
Judgement Date : 1 December, 2021

Madhya Pradesh High Court

The State Of Madhya Pradesh vs Smt. Kiran Shrivastava on 1 December, 2021

Author: Chief Justice

                                    1                               WA-1185-2021
        The High Court Of Madhya Pradesh
                 WA No. 1185 of 2021
        (THE STATE OF MADHYA PRADESH AND OTHERS Vs SMT. KIRAN SHRIVASTAVA)


Gwalior, Dated : 01-12-2021
      Shri         Akkur   Mody,   Additional   Advocate     General    for   the

appellants/State.
      Shri Anil Kumar Shrivastava, Advocate for the respondent.

The plea of the respondent is that the matter is covered by the judgment of this Court dated 06.08.2021 passed in WA No.500 of 2021. The

same is disputed by the learned Additional Advocate General. Hence, time is granted to him to file reply.

Post next week along with WA Nos. 500, 501 and 502 of 2021.


     (RAVI MALIMATH)                            (DEEPAK KUMAR AGARWAL)
       CHIEF JUSTICE                                     JUDGE




        SANTOSH
        MASSEY
        2021.12.02
        15:03:47 +05'30'

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