Chandra Shekhar Upreti vs The State Of Madhya Pradesh Thr
2021 Latest Caselaw 3078 MP

THE HIGH COURT OF MADHYA PRADESH WP-5462-2018 Chandra Shekhar Upreti Vs. State of MP and anr.

Through Video Conferencing

Gwalior, Dated : 07-07-2021

Shri Prashant Sharma, Counsel for the petitioner.

Shri Alok Bandhu Shrivastava, Counsel for the State.

Pleadings are complete.

Looking to the controversy involved in the present case as well

as in the light of the judgment passed by the Supreme Court in the

case of State of Kerala and others Vs. Leesamma Joseph passed in

Civil Appeal No.59/2021, Office is directed to list this case on

14.07.2021. It is made clear that no further adjournment shall be

granted.

(G.S. Ahluwalia) Judge

Abhi ABHISHEK CHATURVEDI 2021.07.07 20:03:11 +05'30'