Harish Kumar Saxena vs The State Of Madhya Pradesh
2021 Latest Caselaw 764 MP

                                                                       1                                 WP-4849-2021
                                             The High Court Of Madhya Pradesh
                                                        WP-4849-2021
                                              (HARISH KUMAR SAXENA Vs THE STATE OF MADHYA PRADESH AND OTHERS)

                  3
                  Gwalior, Dated : 16-03-2021
                                            Shri Rishikesh Bohare, learned counsel for the petitioner.
                                            Shri MPS Raghuvanshi, learned Additional Advocate General for
                respondent/State.

Learned counsel for the petitioner submits that issue involved herein is no more res integra in view of decision of Co-ordinate Bench of this Court

dated 24.02.2021 in WP.1302.2021 [Mohammad Azad Vs. State of M.P. & Ors.].

Learned State counsel is directed to find out as to whether judgment rendered on 24.02.2021 by co-ordinate Bench of this Court at the Principal Seat in WP.1302.2021 [Mohammad Azad Vs. State of M.P. & Ors.] has been assailed by the State further or not?

List along with WP.20262.2020 on 22.03.2021.

                            (SHEEL NAGU)                                                        (ANAND PATHAK)
                               JUDGE                                                                  JUDGE


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PAWAN
        Digitally signed by PAWAN
        DHARKAR
        DN: c=IN, o=HIGH COURT OF
        MADHYA PRADESH BENCH
        GWALIOR, ou=HIGH COURT OF

DHARK MADHYA PRADESH BENCH GWALIOR, postalCode=474011, st=Madhya Pradesh, 2.5.4.20=345b3604d572ed9dd149

AR 2fe82dc3b1eef67eff2cb59f3ac97e 920ac264de7828, cn=PAWAN DHARKAR Date: 2021.03.18 11:41:25 +05'30'