Dr. Satya Prakash Gupta vs The State Of Madhya Pradesh
2021 Latest Caselaw 8258 MP

                                                                      1                                WP-3507-2012
                                           The High Court Of Madhya Pradesh
                                                     WP No. 3507 of 2012
                                           (DR. SATYA PRAKASH GUPTA Vs THE STATE OF MADHYA PRADESH AND OTHERS)


                                 Jabalpur, Dated : 04-12-2021
                                          Shri Sarthak Nema, learned counsel for the petitioner.

                                          Shri Traun Sengar, learned Panel Lawyer for the respondents/State.

The learned counsel for the petitioner submits that the controversy involved in the present case is covered by the judgment of the Supreme Court.

Learned counsel for the respondents prays for time to examine the same.

List in the week commencing 13-12-2021.

(VIJAY KUMAR SHUKLA) JUDGE

ac

Signature Not Verified SAN

Digitally signed by AJAY KUMAR CHATURVEDI Date: 2021.12.04 16:44:56 IST