Kartar Singh vs The State Of Madhya Pradesh
2021 Latest Caselaw 6876 MP

                                           1                              WP-15140-2021
              The High Court Of Madhya Pradesh
                         WP-15140-2021
                     (KARTAR SINGH Vs THE STATE OF MADHYA PRADESH AND OTHERS)

3
Gwalior, Dated : 26-10-2021
           Mr. Nitin Agarwal, learned counsel for the petitioner.
           Mr.       D.D.    Bansal,    learned    Government      Advocate     for   the
respondent/State.

Learned counsel for the petitioner submits that the controversy involved in this writ petition is no more res-integra and is covered by the

judgment of Division Bench passed in W.P.No.8613/2020 decided on 03.08.2021.

Mr. D.D. Bansal states that the said judgment is distinguishable in the obtaining facts and circumstances and shall have no application.

Be that as it may, list the case for further orders in the week commencing 15.11.2021.

       (ROHIT ARYA)                                                (ANAND PATHAK)
          JUDGE                                                          JUDGE

bj/-

        BARKHA
        SHARMA
        2021.10.26
        17:16:17
        +05'30'