Anil Singh Dikhit vs The State Of Madhya Pradesh
2021 Latest Caselaw 3084 MP

                                         1                            WP-9274-2021
            The High Court Of Madhya Pradesh
                       WP-9274-2021
             (ANIL SINGH DIKHIT Vs THE STATE OF MADHYA PRADESH AND OTHERS)

2
Gwalior, Dated : 07-07-2021
       Heard through Video Conferencing.
       Shri Devesh Sharma, counsel for the petitioner,
       Shri Sanjay Sharma, G.A. for the respondents/State.

Counsel for the State again prays for time to file response to the petition.

It is pointed out that the petitioner is due to retire in the month of October, 2021. In such circumstances, 15 days' time as a matter of last indulgence, is granted to the State counsel to file response to the petition. He is further directed to ascertain the fact that whether the judgment passed by the coordinate Bench of this Court at Indore in W.P. No.28785/2018 (Brigank Mohan Mishra vs. State of M.P. and ors.) order dated 2.11.2019 has been put to challenge before the Division Bench or not? If so, then what is the outcome.

List the matter immediately after 15 days.

(VISHAL MISHRA) JUDGE

Van

SMT VANDANA VERMA 2021.07.07 19:07:11

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