Smt. Jaymanua Tripathi vs The State Of Madhya Pradesh
2021 Latest Caselaw 3499 MP

                                                        1                                     WA-58-2013
                              The High Court Of Madhya Pradesh
                                         WA-00058-2013
                                  ((SMT. JAYMANUA TRIPATHI Vs THE STATE OF MADHYA PRADESH))

                                              WA/01461/2012, WA/00058/2013
                      3
                      Jabalpur, Dated : 20-07-2021
                            Heard through Video Conferencing.
                            Shri Ajay Raizada, Shri Riyaz Mohammad and Shri Jai Shukla,
                      Advocate for the appellants.
                            Shri Ankit Agrawal, Govt. Advocate for the respondents/State.

Shri Sirish Soni, Advocate for the respondent No.7 in WA No.58/13. Learned counsel for the appellants submit that the judgment passed in this writ appeal is subject matter of challenge before the Supreme Court in SLP (C) No.7991/2020 and 14632/2020 and the Supreme Court vide order dated 17.12.2020 stayed the operation of judgment passed in the writ appeal.

List the matter after 8 weeks.

                            (MOHAMMAD RAFIQ)                        (SATYENDRA KUMAR SINGH)
                             CHIEF JUSTICE                                       JUDGE


                      SKM




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Date: 2021.07.20
18:17:06 IST