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Bhagyaditya Singh vs The State Of Madhya Pradesh
2021 Latest Caselaw 2592 MP

Citation : 2021 Latest Caselaw 2592 MP
Judgement Date : 21 June, 2021

Madhya Pradesh High Court
Bhagyaditya Singh vs The State Of Madhya Pradesh on 21 June, 2021
Author: Sujoy Paul
                                    -1-




HIGH COURT OF MADHYA PRADESH: BENCH AT INDORE

                  Writ Appeal No.520/2021
Indore, dated 21.06.2021
              Heard through video conferencing.
              Shri Manohar Dalal, learned counsel for the appellant.
              Ms. Archana Kher, learned Deputy Advocate General for
the respondent / State.

Learned counsel for the appellant relied on a judgment orally and undertakes to file the same during the course of this week.

List the matter in the next week along with record of W.P. No.1471/2021.

   (SUJOY PAUL)                           (SHAILENDRA SHUKLA)
     JUDGE                                      JUDGE

Ravi

Digitally signed by RAVI PRAKASH Date: 2021.06.21 16:46:52 +05'30'

 
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