Taruna Parmar vs The State Of Madhya Pradesh
2021 Latest Caselaw 9006 MP

Citation : 2021 Latest Caselaw 9006 MP
Judgement Date : 20 December, 2021

Madhya Pradesh High Court

Taruna Parmar vs The State Of Madhya Pradesh on 20 December, 2021

Author: Subodh Abhyankar

                                          9


HIGH COURT OF MADHYA PRADESH

                                  WP No.23778/2021
Indore, Dated: 20.12.2021
         Petitioner present in person.
         Shri.Valmik              Shakargayen,      learned   PL      for
respondents/State.

Petitioner has relied upon full bench decision of this Court in the matter of Meenakshi Dubey Vs. Madhya Pradesh Poorv Kshetra Vidyut Vitran Co. Ltd & Ors reported in 2020(1)MPLJ 657.

Counsel for respondents seeks and is granted four weeks time to file a short reply and to see if the present petition is covered by the aforesaid judgment relied upon by the petitioner.

List in the third week of January, 2022.

(Subodh Abhyankar) Judge

Digitally signed by VARGHESE MATHEW Date: 2021.12.20 15:55:44 -08'00'

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