Beerbhan Singh Jadon vs The State Of Madhya Pradesh
2021 Latest Caselaw 8340 MP

                                                                                               1                              WP-26368-2021
                                                                     The High Court Of Madhya Pradesh
                                                                              WP No. 26368 of 2021
                                                                     (BEERBHAN SINGH JADON Vs THE STATE OF MADHYA PRADESH AND OTHERS)


                      Gwalior, Dated : 06-12-2021
                                                                    Shri RBS Tomar, learned counsel for the petitioner.

                                                                    Shri Devendra Chaubey, learned GA for the respondents/State.

Issue notice to the respondents on payment of process fee within three working days by RAD mode, returnable within two weeks.

Meanwhile counsel for the respondents/State is directed to seek

instruction about impact of judgment passed by the Hon'ble Apex Court in the matter of Ajay Kumar Choudhary Vs. Union of India and another, (2015) 7 SCC 291 regarding review of suspension of petitioner.

List immediately after three weeks.

(ANAND PATHAK) JUDGE

Anil*

JAI Digitally signed by JAI PRAKASH SOLANKI DN: c=IN, o=HIGH COURT OF MADHYA PRADESH BENCH GWALIOR, ou=HIGH COURT OF MADHYA PRADESH BENCH

PRAKASH GWALIOR, postalCode=474001, st=Madhya Pradesh, 2.5.4.20=287738d30aabaeda9b10cecdf179cec865c7633f4cfb9e 38ce14fcbb05b9522a, pseudonym=560BC50AD082B9BE54EE290EC8CB2193780D835 7,

SOLANKI serialNumber=8D6BC1C9FCE36623D0BD6B8072A2D8C01433E BD48AE4F609F108CA8F8DE6B522, cn=JAI PRAKASH SOLANKI Date: 2021.12.03 04:53:34 -08'00'