Madanmohan Jatav vs The State Of Madhya Pradesh
2021 Latest Caselaw 7064 MP

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HIGH COURT OF MADHYA PRADESH: BENCH AT INDORE

                                    Writ Petition No.23828/2021
                   Madan Mohan Jatav v/s The State of Madhya Pradesh
Indore, dated 29.10.2021
                 Parties through their counsel.
                 It is agreed that if petitioner resubmits his representation
(Annexure-P/3) along with relevant judgments, the respondent

No.3 shall decide it by a reasoned order within a period of 90 days from the date of receipt of such representation.

The outcome shall be communicated to the petitioner. The writ petition is disposed of by directing the parties that they shall act in accordance with their stand hereinabove.

It is made clear that this Court has not expressed any opinion on the merits of the case.

(SUJOY PAUL) JUDGE Ravi Digitally signed by RAVI PRAKASH Date: 2021.10.30 10:18:15 +05'30'