Ambrish Ku.Lodhi vs The State Of Madhya Pradesh
2021 Latest Caselaw 2694 MP

                                               1                              WP-13119-2019
                 The High Court Of Madhya Pradesh
                            WP-13119-2019
                       (AMBRISH KU.LODHI Vs THE STATE OF MADHYA PRADESH AND OTHERS)

       3
       Jabalpur, Dated : 24-06-2021
                Heard through Video Conferencing.
                Shri Anand Nayak, learned counsel for the petitioner.
                Shri A.A.        Barnard,    learned   Government Advocate            for   the
      respondents/State.

Heard on I.A.NO.10134/2019.

This application has been filed contending that the respondent has wrongly relied upon the judgment of this Court inW.P.No.5887/2016 (Arvind Gurjar Vs. State of M.P. & Others), passed on 27.10.2016 and that was later on over ruled by the full bench. He may be allowed to delete para 6.4 of the memorendum of writ petition with regard to Annexure P/9.

Prayer is accepted.

Para 6.4 with regard to Annexure P/9 shall stand deleted. Petitioner is permitted to file amended petition within a week. List after a week.

             (MOHAMMAD RAFIQ)                                   (VIJAY KUMAR SHUKLA)
              CHIEF JUSTICE                                                JUDGE


      Jasleen


Digitally signed by
JASLEEN SINGH SALUJA
Date: 2021.06.24
15:25:55 +05'30'