Chandra Shekhar Upreti vs The State Of Madhya Pradesh Thr
2021 Latest Caselaw 1015 MP

Citation : 2021 Latest Caselaw 1015 MP
Judgement Date : 23 March, 2021

Madhya Pradesh High Court

Chandra Shekhar Upreti vs The State Of Madhya Pradesh Thr on 23 March, 2021

Author: Sushrut Arvind Dharmadhikari

                                      1                               WP-5462-2018
            The High Court Of Madhya Pradesh
                       WP-5462-2018
         (CHANDRA SHEKHAR UPRETI Vs THE STATE OF MADHYA PRADESH THR AND OTHERS)

23
Gwalior, Dated : 23-03-2021
          Shri Prashant Singh Kaurav, Advocate for the petitioner.
          Shri Vijay Sundaram, Panel Lawyer for the respondents/State.

Learned Panel Lawyer for the respondents/State prays for and is granted further two weeks' time to verify as to whether the case is covered by the judgment of the Apex Court in the case of Siddharaju Vs. State of

Karnataka (Civil Appeal No.1567/2017) or not?

List this case in the week commencing 19.04.2021.

(S. A. DHARMADHIKARI) JUDGE

shanu* SHANU RAIKWAR 2021.03.23 17:44:04 -07'00'

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