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Dr. Ramesh Sharma vs The State Of Madhya Pradesh
2021 Latest Caselaw 382 MP

Citation : 2021 Latest Caselaw 382 MP
Judgement Date : 1 March, 2021

Madhya Pradesh High Court
Dr. Ramesh Sharma vs The State Of Madhya Pradesh on 1 March, 2021
Author: Vishal Dhagat
                                                        1                                WP-784-2017
                             The High Court Of Madhya Pradesh
                                         WP-784-2017
                               (DR. RAMESH SHARMA Vs THE STATE OF MADHYA PRADESH AND OTHERS)

                                      WP/00783/2017, WP/00787/2017, WP/00788/2017
                      7
                      Jabalpur, Dated : 01-03-2021
                            Shri Praveen Verma, learned counsel for the petitioner.
                            Shri Shiv Kumar Shrivastava, learned Govt. Advocate for the
                      respondent/State.

Learned Panel Lawyer prays for short time to comply with order dated

7.10.2020 passed in W.P No.783/2017.

If learned Govt. Advocate fails to comply with the said order then matter shall be disposed off in terms of judgment dated 21.3.2018 passed in W.P No.13024/2016 on the next date of hearing.

List these matters in the next week.

                                                                              (VISHAL DHAGAT)
                                                                                   JUDGE


                      mms




Signature
 SAN      Not
Verified

Digitally signed by
MONSI M SIMON
Date: 2021.03.02
12:08:54 IST
 

 
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