Riyaz Khan vs The State Of Madhya Pradesh
2021 Latest Caselaw 5420 MP

                                 High Court of Madhya Pradesh, Jabalpur
                                             Bench at Indore
                                    Writ Petition No.15567/2021
                      Indore, Dated 14.09.2021
                              Shri   Amit     Khatri,   learned    counsel   (through   Video

                      Conferencing) along with Shri Nandlal Tiwari, learned counsel for

                      the petitioner.

                              Shri Ranjeet Sen, learned Government Advocate for the

                      respondent / State of Madhya Pradesh.

Heard on the question of grant of interim relief.

Counsel for the respondent / State seeks and is granted two

weeks time to file reply in the matter.

Considering the judgment rendered by a coordinate bench this

Court in Writ Petition No.17846/2015 vide order dated 28.07.2017

(Annexure P/10), no coercive action shall be taken against the

petitioner, till the next date of hearing.

Let the matter be listed after two weeks.

C. c. as per rules.

(Subodh Abhyankar) Judge rcp

RAMESH CHANDRA PITHWE 2021.09.15 14:03:34 +05'30'