Bhagyaditya Singh vs The State Of Madhya Pradesh
2021 Latest Caselaw 5947 MP

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HIGH COURT OF MADHYA PRADESH: BENCH AT INDORE

                  Writ Appeal No.520/2021
Indore, dated 23.09.2021
              Dr. Manohar Dalal, learned counsel for the appellant.
              Ms. Vinita Phaye, learned Government Advocate for the
respondent / State.

Learned counsel for the petitioner undertakes to supply judgment of Gwalior Bench passed in W.P. No.13057/2020 (Arun Sharma v/s The State of Madhya Pradesh & Others) to the A.G. Office by tomorrow.

Learned Government counsel may examine the applicability of the said judgment because stand of learned counsel for the appellant is that controversy involved in the present case is settled by the judgment of Gwalior Bench in the said case.

List the matter in the next week.

   (SUJOY PAUL)                                       (PRANAY VERMA)
     JUDGE                                                JUDGE

Ravi

Digitally signed by RAVI PRAKASH Date: 2021.09.23 16:39:17 +05'30'