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Ram Krishna Tripathi vs Shri Daya Shankar Mani
2021 Latest Caselaw 3501 MP

Citation : 2021 Latest Caselaw 3501 MP
Judgement Date : 20 July, 2021

Madhya Pradesh High Court
Ram Krishna Tripathi vs Shri Daya Shankar Mani on 20 July, 2021
Author: Chief Justice
                                                        1                                WA-1461-2012
                              The High Court Of Madhya Pradesh
                                         WA-01461-2012
                                      (RAM KRISHNA TRIPATHI Vs SHRI DAYA SHANKAR MANI)

                                              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




Signature
 SAN      Not
Verified

Digitally signed by
SANTOSH MASSEY
Date: 2021.07.20
18:17:05 IST
 

 
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