Rajeev Singh Tomar vs The State Of Madhya Pradesh
2021 Latest Caselaw 3261 MP

                                                          1                              WP-10194-2019
                                The High Court Of Madhya Pradesh
                                           WP-10194-2019
                                 (RAJEEV SINGH TOMAR Vs THE STATE OF MADHYA PRADESH AND OTHERS)

                      1
                      Jabalpur, Dated : 13-07-2021
                               Heard through Video Conferencing.
                               Shri Akash Choudhary, learned counsel for the petitioner.
                               Shri Manoj Kushwaha, learned Panel Lawyer for the respondents/State.

Learned counsel for the petitioner submits that the matter is squarely covered by the decision of this Court in the case of Dhirendra Chatuvedi

Vs. State of MP and others (WP No.13241/2017).

Reply of the respondent No.4 is already on record. Learned counsel for the respondents/State prays for and is granted two weeks' time to file reply and also to go through the judgment relied upon by the learned counsel for the petitioner.

List this matter after two weeks.

                                                                                (NANDITA DUBEY)
                                                                                    JUDGE


                      Ansari




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MANJOOR AHMED
Date: 2021.07.13
17:08:50 IST