Suresh Vasuniya vs Home Department
2021 Latest Caselaw 291 MP

Citation : 2021 Latest Caselaw 291 MP
Judgement Date : 26 February, 2021

Madhya Pradesh High Court

Suresh Vasuniya vs Home Department on 26 February, 2021

Author: Vivek Rusia

                                   1                               WP-11908-2019
        The High Court Of Madhya Pradesh
                   WP-11908-2019
                (SURESH VASUNIYA Vs HOME DEPARTMENT AND OTHERS)

9
Indore, Dated : 26-02-2021
       Shri Siddharth Jain, learned counsel for the Petitioner.
       Shri    Valmik     Sakargayen,     learned     Govt.       Advocate    for
respondents/State.

Learned counsel for the petitioner prays for time to examine the judgment passed by the apex Court in the case of State of Rajasthan V/s.

Heemsingh : AIR 2020 SC 5455 and argue the matter.

Prayer allowed. List after two weeks.

(VIVEK RUSIA) JUDGE

Alok Digitally signed by Alok Gargav Date: 2021.02.27 14:24:54 +05'30'

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