Aatmaram vs State Of M.P. & 2 Ors.
2021 Latest Caselaw 3171 MP

                                                HIGH COURT OF MADHYA PRADESH: BENCH: INDORE
                                                            NATIONAL LOK ADALAT
                                                                          FA No.452/2008
                                                                      Aatmaram S/o Gopal & Ors.
                                                                                 Vs.
                                                                              State of
                                                                          FA No.453/2008
                                                                           Ravindra & Anr.
                                                                                 Vs.
                                                                              State of


                                             For appellants:  Shri KL Hardia, 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 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

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  SAN                  SOUMYA RANJAN
                       DALAI
                       Date: 2021.07.10
                       15:32:54 IST