Mahendra Ahirwar vs The State Of Madhya Pradesh
2021 Latest Caselaw 891 MP

                                                                        1                              WP-4677-2021
                                              The High Court Of Madhya Pradesh
                                                         WP-4677-2021
                                         (MAHENDRA AHIRWAR AND OTHERS Vs THE STATE OF MADHYA PRADESH AND OTHERS)

                                    3
                                    Jabalpur, Dated : 18-03-2021
                                             Shri Varun Tankha, learned counsel for the petitioners.
                                             Shri Pradeep Singh, learned Govt. Advocate for the respondent

No.1/State.

Shri Brahmdatt Sigh, learned counsel for the respondent No.2. Shri Paritosh Gupta, learned counsel for the respondent No.3.

Shri V.K. Pandey, learned counsel for the respondent No.4. Shri Brahmdatt Singh, learned counsel for the respondent No.2 has informed that the identical petition being Writ Petition No.4485/2021 has been heard by the Indore Bench and has been reserved for judgment and the judgment is awaited. He has also made a statement that till the judgment is pronounced by the Indore Bench, the respondent No.2 will not take any further action in pursuance to the selection process.

List in the next week.

(PRAKASH SHRIVASTAVA) JUDGE

Biswal

Signature Not Verified SAN

Digitally signed by SHIBA NARAYAN BISWAL Date: 2021.03.19 10:35:48 IST