Bhabutilal Meena (Dead) Thr. Lrs. ... vs The State Of Madhya Pradesh
2021 Latest Caselaw 3348 MP

                                                         1                                WP-7560-2017
                              The High Court Of Madhya Pradesh
                                         WP-7560-2017
                       (BHABUTILAL MEENA (DEAD) THR. LRS. JANKI MEENA Vs THE STATE OF MADHYA PRADESH AND
                                                             OTHERS)

                      7
                      Jabalpur, Dated : 15-07-2021
                            Heard through Video Conferencing.
                            Shri S. R. Tamrakar learned counsel for petitioner.
                            Shri Dharshan Soni, learned PL for respondent/State.

Shri S. R. Tamrakar, learned counsel for respondent no.5.

Learned counsel for petitioner submitted that he had filed an application for taking documents on record. It is submitted by him that issue in this petition is covered by judgment reported in Ms. Hardeep Kaur vs. Mahakaushal Kshetriya Gramin Bank, 2013 (3) MPHT 373.

Learned Panel Lawyer prays for short time to go through the judgment and make submission before this Court.

Registry is directed to place the aforesaid application on record. List the matter in the next week for consideration.

                                                                                (VISHAL DHAGAT)
                                                                                     JUDGE


                      mms




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MONSI M SIMON
Date: 2021.07.16
10:41:02 IST