Ishak Khan vs State Of M.P.
2021 Latest Caselaw 5944 MP

                                                                    1                          MCRC-2603-2021
                                         The High Court Of Madhya Pradesh
                                                   MCRC-2603-2021
                                                            (ISHAK KHAN Vs STATE OF M.P.)

                                9
                                Indore, Dated : 23-09-2021
                                        Heard through Video Conferencing.
                                        Shri Shadab Khan, learned counsel for the applicant.
                                        Shri Raghvendra Singh Raghuvanshi, learned counsel for the
                                respondent.

The parties argued this matter to a great length.

As jointly prayed by them, list this matter tomorrow solely to hear them on the point of precedential value of judgment of Supreme Court reported in (2011) 3 SCC 581 (Radheshyam Kejriwal V/s. State of West Bengal) and (2012) 9 SCC 685 State (NCT of Delhi) V/s. Ajay Kumar Tyagi).

List tomorrow i.e. 24.09.2021.

                                     (SUJOY PAUL)                                           (PRANAY VERMA)
                                        JUDGE                                                     JUDGE


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Date: 2021.09.24 10:07:29 IST