Brahamchari vs The State Of Madhya Pradesh
2021 Latest Caselaw 421 MP

Citation : 2021 Latest Caselaw 421 MP
Judgement Date : 2 March, 2021

Madhya Pradesh High Court

Brahamchari vs The State Of Madhya Pradesh on 2 March, 2021

Author: Sushrut Arvind Dharmadhikari

                                      1                          MCRC-46256-2020
            The High Court Of Madhya Pradesh
                      MCRC-46256-2020
           (BRAHAMCHARI AND OTHERS Vs THE STATE OF MADHYA PRADESH AND OTHERS)

3
Gwalior, Dated : 02-03-2021
       Shri Arvind Kumar Dwivedi, learned counsel for the Petitioners.
       Shri Vinod Pathak, learned Panel Lawyer for the respondent/State.

Shri Prabhakar Kushwah, learned counsel for the Respondent [R-2]. Learned counsel for the petitioner prays for and is granted a week's time to prepare and argue the matter on the next date of hearing and also

produce relevant judgment of Apex Court in support of his contentions.

List this matter after one week, as prayed for.

(S. A. DHARMADHIKARI) JUDGE

Durgekar

SANJAY N DURGEKAR 2021.03.02 16:51:33 +05'30'

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