Munna Lal Saket vs The State Of Madhya Pradesh
2021 Latest Caselaw 2900 MP

                                                                                1                               WP-6795-2007
                                                     The High Court Of Madhya Pradesh
                                                                WP-6795-2007
                                                   (MUNNA LAL SAKET AND OTHERS Vs THE STATE OF MADHYA PRADESH AND OTHERS)

                                       3
                                       Jabalpur, Dated : 01-07-2021
                                                    Heard through Video Conferencing.
                                                    Mr. K.C. Ghildiyal, Advocate for the petitioners.
                                                    Mr. Ankit Agrawal, Government Advocate for the respondents/State.

Learned counsel for the petitioners has moved an application i.e. I.A. No.13222/2012 along with a judgment dated 02.07.2010 passed by the Indore

Bench of this Court in W.P. No.7396/2009.

However, learned Government Advocate submits that copy of the aforesaid application is not available in his file.

Learned Government Advocate is directed to take a copy of the decision dated 02.07.2010 passed in W.P. No.7396/2009 and examine the same as to whether the same covers the issue involved in the case or not.

List this matter in the week commencing 19.07.2021 along with W.P. No.6987/2013.

(SANJAY DWIVEDI) JUDGE

Devashish

Signature Not Verified SAN

Digitally signed by DEVASHISH MISHRA Date: 2021.07.02 10:42:03 IST