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Jaswant Singh Dangi vs The State Of Madhya Pradesh
2021 Latest Caselaw 5278 MP

Citation : 2021 Latest Caselaw 5278 MP
Judgement Date : 9 September, 2021

Madhya Pradesh High Court
Jaswant Singh Dangi vs The State Of Madhya Pradesh on 9 September, 2021
Author: Sushrut Arvind Dharmadhikari
                                     1                              WP-11113-2021
          The High Court Of Madhya Pradesh
                     WP-11113-2021
           (JASWANT SINGH DANGI Vs THE STATE OF MADHYA PRADESH AND OTHERS)

4
Gwalior, Dated : 09-09-2021
         Shri D.K. Katare, learned counsel for the petitioner.
         Shri Rohit Mishra, learned Additional Advocate General for the
respondents-State.

Shri R.D. Jain, learned senior counsel alongwith Shri S.K. Jain, learned counsel for respondent No.2.

Counsel for the respondent submits that issued involved in this petition has already been decided by the Principal Seat at Jabalpur as well as Gwalior Bench.

Let short reply alongwith copy of the judgment/order be filed. List this matter in the week commencing 20/09/2021.

(S. A. DHARMADHIKARI) JUDGE

Prachi

PRACHI MISHRA 2021.09.1 3 12:00:28 +05'30'

 
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