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The State Of Madhya Pradesh vs Vikram Singh Chouhan
2021 Latest Caselaw 2695 MP

Citation : 2021 Latest Caselaw 2695 MP
Judgement Date : 24 June, 2021

Madhya Pradesh High Court
The State Of Madhya Pradesh vs Vikram Singh Chouhan on 24 June, 2021
Author: Chief Justice
                                                  1                                 WA-364-2021
                        The High Court Of Madhya Pradesh
                                    WA-364-2021
                      (THE STATE OF MADHYA PRADESH AND OTHERS Vs HARISH SOLANKI AND OTHERS)

              WA/00321/2021, WA/00341/2021, WA/00342/2021, WA/00345/2021, WA/00346/2021,
              WA/00366/2021, WA/00367/2021, WA/00393/2021, WA/00394/2021, WA/00395/2021,
              WA/00396/2021, WA/00421/2021, WA/00423/2021, WA/00425/2021, WA/00428/2021
             2
             Jabalpur, Dated : 24-06-2021
                      Heard through Video Conferencing.
                      Mr. Bramhadatt Singh, Government Advocate for the appellants/State.
                      Mr. Abhishek Arjaria, Advocate for the respondents in W.A.

Nos.364/2021, 366/2021, 367/2021, 393/2021, 395/2021, 396/2021 & 421/2021.

Mr. Ajay Pal Singh, Advocate for the respondent in W.A. No.341/2021 and W.A. No.342/2021.

Mr. Pankaj Dubey, Advocate for the respondent in W.A. No.346/2021. Mr. Pankaj Dubey, learned counsel for the respondent in W.A. No.346/2021 submits that the issues raised in these set of writ appeals are substantially covered by the Division Bench judgment of Gwalior Bench of this Court in W.A. No.256/2014 decided on 10.01.2018, whereby the

identical appeals have been dismissed.

Let a copy of the aforesaid judgment be placed on record. Mr. Ajay Pal Singh, learned counsel for the respondents submits that since judgment impugned in these appeals have already been complied with by the State authorities, the appeals have been rendered infructuous.

Learned counsel for the State prays for time to study the aforesaid judgment and make a statement.

List on 28.07.2021 along with W.A. No.365/2021, W.A. No.397/2021, W.A. No.422/2021 and W.A. No.424/2021 for analogous hearing.

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

Digitally signed by
PREM SHANKAR
MISHRA
Date: 2021.06.24
13:49:37 +05'30'
       2   WA-364-2021
psm
 

 
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