Citation : 2021 Latest Caselaw 2466 MP
Judgement Date : 16 June, 2021
1 WP-8307-2017
The High Court Of Madhya Pradesh
WP-8307-2017
(NUTAN PRASAD TIWARI Vs THE STATE OF MADHYA PRADESH AND OTHERS)
5
Jabalpur, Dated : 16-06-2021
Heard through Video Conferencing.
Shri Navin Dubey, learned counsel for the petitioner.
Shri G.P. Kekre, learned counsel for respondents.
Shri Manhar Dixit, learned Panel Lawyer for the State. Learned counsel for the petitioner submitted that the matter is squarely
covered by judgment passed in WP No.7091/2020.
Learned counsel for State is directed to go through the said judgment. List the matter in next week.
(VISHAL DHAGAT) JUDGE
shabana Digitally signed by SHABANA ANSARI DN: c=IN, o=HIGH COURT OF MADHYA PRADESH, ou=HIGH
SHABANA ANSARI COURT OF MADHYA PRADESH, postalCode=482002, st=Madhya Pradesh, 2.5.4.20=c333137a9dcc1cbb16eda221093504d5160044ddfe0d b28fde957c744ce28123, cn=SHABANA ANSARI Date: 2021.06.17 14:53:33 +05'30'
Publish Your Article
Campus Ambassador
Media Partner
Campus Buzz
LatestLaws.com presents: Lexidem Offline Internship Program, 2026
LatestLaws.com presents 'Lexidem Online Internship, 2026', Apply Now!