Sushree Sameena Bano vs The State Of Madhya Pradesh
2021 Latest Caselaw 7065 MP

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HIGH COURT OF MADHYA PRADESH: BENCH AT INDORE

                                    Writ Petition No.23937/2021
      Sushree Sameena Bano v/s The State of Madhya Pradesh & Others
Indore, dated 29.10.2021
                 Shri K.L. Purohit, learned counsel for the petitioner
submits that petitioner's pending representation dated 15.09.2021
(Annexure-P/6) may be directed to be decided by respondent

No.3.

Shri Pradyumna Kibe, learned Panel Lawyer for the respondent / State has no objection.

Resultantly, if petitioner resubmits his representation (Annexure-P/6) along with relevant judgments, the respondent No.3 shall decide it by a reasoned order within a period of three weeks from the date of receipt of such representation.

The outcome shall be communicated to the petitioner. With the aforesaid and without expressing any opinion upon the merits of the case, writ petition stands disposed of.

(SUJOY PAUL) JUDGE Ravi Digitally signed by RAVI PRAKASH Date: 2021.10.30 10:16:38 +05'30'