Trapti Tomar vs The State Of Madhya Pradesh Thr
2021 Latest Caselaw 2618 MP

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              THE HIGH COURT OF MADHYA PRADESH
                            WP.7969.2015
                 Trapti Tomar Vs. State of MP and Ors.

                         Through video conferencing.

     Gwalior, Dated : 22-06-2021

           None for the petitioner.

           Shri G.K. Agarwal, Counsel for respondent/State.

Shri Vivek Khedkar, Counsel for respondent no. 2.

It is submitted by respondent no. 2 that this petition was filed

on the ground that it is covered by judgment dated 4.7.2013 passed in

W.P. No. 1612/2010. However, the said order has been reversed in

writ appeal and the matter has been remanded back. It is further

submitted that W.P. No. 1612/2010 is still pending.

Accordingly, list this case along with W.P. No. 1612/2010.

(G.S. Ahluwalia) Judge

ar

ABDUR RAHMAN 2021.06.24 13:55:22 +05'30'