Ram Lal Wariwal vs The State Of Madhya Pradesh
2021 Latest Caselaw 7009 MP

                                                                         1                                WP-989-2009
                                              The High Court Of Madhya Pradesh
                                                          WP-989-2009
                                                 (RAM LAL WARIWAL Vs THE STATE OF MADHYA PRADESH AND OTHERS)

                                    15
                                    Jabalpur, Dated : 28-10-2021
                                             Shri K.C. Ghildiyal, learned counsel for petitioner.
                                             Shri A. Rajeshwar Rao, learned Govt. Advocate for respondent/State.

Shri Pratyush Shrivastava, learned counsel for respondent No.4. Parties are at consensus that pleadings are complete and the matter can be heard finally.

The office file of learned State counsel is not complete. Learned counsel for petitioner informs that the Rule assailed herein has been struck down by the Division Bench of Chhattisgarh High Court.

Petitioner is directed to bring on record the said judgment of Chhattisgarh High Court.

List the matter on any Wednesday or Thursday in the month of February, 2022.

                                       (SHEEL NAGU)                          (PURUSHAINDRA KUMAR KAURAV)
                                           JUDGE                                             JUDGE

                                    Biswal




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Digitally signed by SHIBA NARAYAN BISWAL Date: 2021.10.29 10:38:36 IST