Esha Agarwal vs The State Of Madhya Pradesh
2021 Latest Caselaw 7548 MP

                                            1                              WP-15556-2020
             The High Court Of Madhya Pradesh
                      WP No. 15556 of 2020
                      (ESHA AGARWAL Vs THE STATE OF MADHYA PRADESH AND OTHERS)

7
Jabalpur, Dated : 17-11-2021
           Shri Sankalp Kochar, learned counsel for respondent No.1.

No one appears for the petitioner in the first round. Respondent No.1 has filed return inter alia taking an objection to the maintainability of this petition on the ground that the issue raised herein stands concluded by the judgments of the Apex Court in the case of

Lavanya Bhatt & others vs Consortium of National Law Universities & others [Writ Petition (s) (Civil) No.1154/2020] and SK. Wahida Shabnam & others Vs. Union of India and others [Writ Petition(s) Civil) No.1205/2020].

To afford an opportunity to the petitioner to make a submission, list tomorrow (18.11.2021).

     (SHEEL NAGU)                                (PURUSHAINDRA KUMAR KAURAV)
         JUDGE                                                   JUDGE

DV


Digitally signed by
DINESH VERMA
Date: 2021.11.17
18:08:33 +05'30'