Madan vs The State Of Madhya Pradesh
2021 Latest Caselaw 3162 MP

HIGH COURT OF MADHYA PRADESH: BENCH: INDORE NATIONAL LOK ADALAT FA No.162/2021 Mukut Vs.

The State of MP & Anr. FA No.163/2021 Ramesh & Ors.

Vs.

The State of MP & Anr. FA No.164/2021 Bhagwan Vs.

The State of MP & Anr. FA No.165/2021 Kashiram Vs.

The State of MP & Anr. FA No.166/2021 Radheshyam & Ors.

Vs.

The State of MP & Anr. FA No.167/2021 Gheesa (dead) through LRs Shyam & Ors.

Vs.

The State of MP & Anr. FA No.168/2021 Yashwant Vs.

The State of MP & Anr. FA No.169/2021 Mahesh Vs.

The State of MP & Anr. FA No.171/2021 Deceased Nathu through LRs. Bhomeshwar & Ors.

Vs.

The State of MP & Anr. FA No.172/2021 Keshriya & Ors.

Vs.

The State of MP & Anr. FA No.173/2021 Mukesh & Ors.

Vs.

The State of MP & Anr. FA No.174/2021 Pappu & Ors.

Vs.

The State of MP & Anr. FA No.176/2021 Mohan & Ors.

Vs.

The State of MP & Anr. FA No.177/2021 Signature Not VerifiedDigitally signed by SAN SOUMYA RANJAN Ramgopal (dead) through LR Anil DALAI Date: 2021.07.10 15:32:54 IST Vs.

The State of MP & Anr FA No.178/2021 Ghisalal (dead) through LRs Sunil & Ors.

Vs.

The State of MP & Anr. FA No.179/2021 Gopichand Vs.

The State of MP & Anr. FA No.180/2021 Gopal Vs.

The State of MP & Anr. FA No.181/2021 Rajaram & Ors.

Vs.

The State of MP & Anr. FA No.182/2021 Rameshchandra & Ors.

Vs.

The State of MP & Anr. FA No.183/2021 Babulal & Ors.

Vs.

The State of MP & Anr. FA No.184/2021 Mohan & Ors.

Vs.

The State of MP & Anr. FA No.185/2021 Rameshwar Vs.

The State of MP & Anr. FA No.186/2021 Shrikishan & Ors.

Vs.

The State of MP & Anr. FA No.187/2021 Saligram Vs.

The State of MP & Anr. FA No.188/2021 Madan Vs.

The State of MP & Anr.

For appellants: Shri A.S. Garg, learned Senior Counsel with Ms. Poorva Mahajan, Advocate. For respondents: Ms. Vinita Phaye, Advocate. ________________________________________________________________

ORDER (Passed on 10/07/2021)

Learned counsel for the appellants submits that these matters are squarely covered by the judgment of Supreme Court in the matter of Signature Not VerifiedDigitally signed by SAN SOUMYA RANJAN DALAI Date: 2021.07.10 15:32:54 IST State of M.P. vs. Pratap in Civil Appeal No.7261-7262 of 2015. Thus, these matters may be disposed of in terms of the order passed by the Supreme Court in the case of Pratap (supra).

Ms. Vinita Phaye, learned counsel for the respondents fairly submits that these appeals are indeed covered by the judgment of Supreme Court in the case of Pratap (supra) and she is not disputing the legal position.

In view of consensus arrived at, these appeals are disposed of by holding that the judgment of Pratap (supra) will hold the field and will be applicable mutatis and mutandis between the parties. These appeals are disposed of.

The benefits arising out of the judgment of Pratap (supra) shall be calculated and paid to the appellants within 90 days from the date of production of copy of this order.

CC as per rules.

                                                   (JUSTICE SUJOY PAUL)                           (SUMIT NEMA)
                                                         MEMBER                                      MEMBER

                     soumya

Signature Not Verified VerifiedDigitally Digitally signed by SAN SOUMYA RANJAN DALAI Date: 2021.07.10 15:32:54 IST