The State Of Madhya Pradesh vs Dr. J.S. Tiwari
2021 Latest Caselaw 637 MP

Citation : 2021 Latest Caselaw 637 MP
Judgement Date : 10 March, 2021

Madhya Pradesh High Court

The State Of Madhya Pradesh vs Dr. J.S. Tiwari on 10 March, 2021

Author: Vijay Kumar Shukla

                                                                            1                                  RP-252-2021
                                                The High Court Of Madhya Pradesh
                                                            RP-252-2021
                                               (THE STATE OF MADHYA PRADESH AND OTHERS Vs DR. J.S. TIWARI AND OTHERS)

                                     1
                                     Jabalpur, Dated : 10-03-2021
                                               Shri Ayur Jain, learned Panel Lawyer for the applicants/State.
                                               Learned Panel Lawyer for the applicants/State submits that the petition
                                     filed by the respondents was disposed of by order dated 02.03.2020 in terms

of the judgment dated 18.12.2019 passed in W.P. No. 18811/2013 (Madhya Pradesh (Uccha Shiksha) Seva Nivrita Pradhyapik Sangh Vs. The State

of M.P. & Ors.).

Learned Panel Lawyer for the applicants/State submits that against the said order, a Review Petition No. 1014/2020 has been filed, which is pending for consideration.

In view of the aforesaid, hearing of the present Review Petition is adjourned till the decision in R.P. No. 1014/2020.

However, liberty is granted to the learned Panel Lawyer for the applicants/State to make mention about the present case after the decision in the said Review Petition.

(VIJAY KUMAR SHUKLA) JUDGE

Amitabh

Signature Not Verified SAN

Digitally signed by AMITABH RANJAN Date: 2021.03.10 17:16:51 IST