Navneet vs The State Of Madhya Pradesh
2021 Latest Caselaw 822 MP

                                       1                               WP-9379-2020
            The High Court Of Madhya Pradesh
                       WP-9379-2020
              (NAVNEET AND OTHERS Vs THE STATE OF MADHYA PRADESH AND OTHERS)

8
Gwalior, Dated : 17-03-2021
         Shri Prashant Sharma, learned counsel for the petitioners.
         Shri Varun Kaushik, learned            Government Advocate for the
respondents/State.

It is submitted by the counsel for the petitioners that the controversy involved in the present case is duly covered by judgment passed by the

Supreme Court in the case of Aryan Raj Vs. Chandigarh Administration & Ors. passed in Civil Appeal No.2718/2020 on 12/09/2012.

Shri Kaushik prays for and is granted a day's time to verify as to whether the controversy involved in the present case is covered by said judgment or not ?

List on 18/03/2021.

(G.S. AHLUWALIA) JUDGE

Pj'S/-

PRINCEE BARAIYA 2021.03.17 18:31:57 -07'00'