Smt. Babita Jaiswal vs The State Of Madhya Pradesh
2021 Latest Caselaw 6820 MP

1 WP-20690-2020 The High Court Of Madhya Pradesh WP-20690-2020 (SMT. BABITA JAISWAL Vs THE STATE OF MADHYA PRADESH AND OTHERS)

Jabalpur, Dated : 25-10-2021 Shri VDS Chouhan, learned counsel for the petitioner. Learned counsel for the petitioner prays for time to go through judgment of Supreme Court in case of State of Haryana Vs. Bhajanlal 1990 SCR Spl.(3) 259.

On his request, list the matter on 27.10.2021.

IR, if any, shall continue till the next date of hearing.

(VIVEK AGARWAL) JUDGE

VD

Signature Not Verified SAN

Digitally signed by VARSHA DUBEY Date: 2021.10.28 12:25:05 IST