Smt. Kamla Jain vs The State Of Madhya Pradesh
2021 Latest Caselaw 7058 MP

                                                                        1                               WP-14444-2015
                                             The High Court Of Madhya Pradesh
                                                      WP No. 14444 of 2015
                                                 (SMT. KAMLA JAIN Vs THE STATE OF MADHYA PRADESH AND OTHERS)

                                   28
                                   Jabalpur, Dated : 29-10-2021
                                            Mr. Ashok Jain, learned counsel for the petitioner.
                                            Mr. Vijay Kumar Shukla, learned P.L. for the respondent/State.

Learned counsel for the petitioner submits that pleadings are complete. Case is to be heard finally.

He further submits that his case is squarely covered by decision passed

by Coordinate Bench of this Court in W.P.No.18811/2003. It is submitted that some review petition bearing No.1014/2020 has been filed and there is no stay in the review petition. It is submitted that under the garb of pendency of the review petition, this case is not being taken up.

It is settled principle of law that pendency of review will not vitiate the order / judgment passed in the main case unless and until judgment is stayed in the review petition, therefore, in the opinion of this Court pendency of review petition will not come in the way of adjudication of this case.

Due to paucity of time, case could not be taken up today.

List on 17.11.2021 for final disposal at motion hearing stage.

(VIVEK AGARWAL) JUDGE

Vikram

Signature Not Verified SAN

Digitally signed by VIKRAM SINGH Date: 2021.10.29 18:13:59 IST