Manikant Asati vs The State Of Madhya Pradesh
2021 Latest Caselaw 3155 MP

                                                                                   1                             WP-9846-2021
                                                       The High Court Of Madhya Pradesh
                                                                  WP-9846-2021
                                                          (MANIKANT ASATI Vs THE STATE OF MADHYA PRADESH AND OTHERS)

                                             2
                                             Indore, Dated : 09-07-2021
                                                      Heard through Video Conferencing.
                                                      Mr Bhoopesh Tiwari, learned counsel for the petitioner.
                                                      Mr Vivek Dalal, learned Additional Advocate General for the
                                             respondent State.

As prayed by Mr Tiwari list on Tuesday, to enable him to examine the

recent judgments/orders passed by this court. on the points involved.

Mr Dalal has no objection. List on 13-07-2021.

                                                 (SUJOY PAUL)                                                (ANIL VERMA)
                                                    JUDGE                                                         JUDGE


                                             rashmi

Signature Not Verified VerifiedDigitally Digitally signed by SAN RASHMI PRASHANT Date: 2021.07.12 16:22:13 IST