Jawaharlal vs The State Of Madhya Pradesh
2021 Latest Caselaw 5424 MP

                                                                         1                              CRR-1721-2021
                                              The High Court Of Madhya Pradesh
                                                         CRR-1721-2021
                                                    (JAWAHARLAL AND OTHERS Vs THE STATE OF MADHYA PRADESH)

                                       1
                                       Jabalpur, Dated : 14-09-2021
                                             Shri Ashutosh Tiwari, learned counsel for the applicants.
                                             Ms. Shraddha Tiwari, Panel Lawyer for the respondent/State.

Learned counsel for the applicants prays for and is granted 15 days time to deposit the amount of compensation before the trial Court as directed in para 39 of the impugned judgment.

List thereafter.

(NANDITA DUBEY) JUDGE

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Signature Not Verified SAN

Digitally signed by SMT. GEETHA NAIR Date: 2021.09.15 10:04:19 IST