Ashish Deshpande vs The State Of Madhya Pradesh
2021 Latest Caselaw 2983 MP

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                  THE HIGH COURT OF MADHYA PRADESH
                              WP No.1495/2017
                      Ashish Deshpande vs. State of M.P.

                            Through Video Conferencing

         Gwalior, Dated : 05.07.2021

               Shri Abhishek Singh Bhadoriya, Counsel for the petitioner.

               Smt. Padmshri Agrawal, Panel Lawyer for the State.

               The counsel for the petitioner is directed to argue the matter in

         the light of the judgment passed by the Full Bench of this Court in

         the case of State of M.P. vs. Laxman Prasad Raikwar reported in

         2018 (4) MPLJ 657 by which it has been held that the policy

         applicable on the date of consideration of the application would be

         applicable.

               As prayed, list in the next week.

                                                              (G.S. Ahluwalia)
                                                                   Judge
(alok)




ALOK KUMAR
2021.07.06

15:06:15 +05'30'