Lalit Mittal vs The State Of Madhya Pradesh
2021 Latest Caselaw 500 MP

                                                                             1                               WP-22119-2011
                                                     The High Court Of Madhya Pradesh
                                                                WP-22119-2011
                                                       (LALIT MITTAL Vs THE STATE OF MADHYA PRADESH AND OTHERS)

                                       17
                                       Jabalpur, Dated : 04-03-2021
                                               Shri Siddharth Gupta, learned counsel for the petitioner.
                                               Shri R. K. Verma, learned Additional Advocate General for the
                                       respondents/ State.

Matter was heard and closed for orders but in the course of preparing judgment certain issues it was felt that the matter needed clarification,

therefore, posted for re-hearing.

List this matter on 8.4.2021 for hearing afresh.

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


                                       mrs. mishra




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Digitally signed by MRS DEEPA MISHRA Date: 2021.03.09 16:49:44 IST