The State Of Madhya Pradesh vs Ghanshyam Kulhade
2021 Latest Caselaw 1070 MP

                                                                1                               WA-605-2020
                                       The High Court Of Madhya Pradesh
                                                   WA-605-2020
                                       (THE STATE OF MADHYA PRADESH AND OTHERS Vs GHANSHYAM KULHADE)

                         3
                         Jabalpur, Dated : 24-03-2021
                                  Shri Bramhadatt Singh, Government Advocate for the appellants/State.
                                  Learned counsel for the appellants has relied upon the judgment of the
                        Supreme Court in State of M.P. and others vs. Amit Shrivas reported as
                        (2020) 10 SCC 496.
                                  Issue notice to the respondent on the question of admission as well as

grant of interim relief, returnable by eight weeks.

I.A. No.4590/2020 - application for grant of stay. In the meantime, operation of the impugned judgment Annexure WA/1 shall remain stayed.

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


                        S/

Digitally signed by SACHIN CHAUDHARY Date: 2021.03.24 17:41:24 +05'30'