Mandir Shri Mahadev Ji And Mandir ... vs The State Of Madhya Pradesh
2021 Latest Caselaw 6045 MP

                                         1                                  WA-394-2020
                   The High Court Of Madhya Pradesh
                               WA-394-2020
       (MANDIR SHRI MAHADEV JI AND MANDIR SHRI RAM JANKI THR. AND OTHERS Vs THE STATE OF
                                 MADHYA PRADESH AND OTHERS)

      4
      Gwalior, Dated : 25-09-2021
              Shri Abhishek Singh Bhadoriya, learned counsel for the appellants.
              Shri M.P.S.Raghuvanshi, learned Additional Advocate General for the
      respondents/State.

Shri Raghuvanshi, learned Additional Advocate General apprises this

court that the recent decision of the Apex Court rendered on 6th September 2021 in Civil Appeal No.4850/2021 decides the issue involved herein.

Let the said judgment and the preliminary objection by the State be brought on record, for the purpose of which let notice be issued to the respondents on payment of process fee within seven working days.

List this case in the first week of October 2021.

           (SHEEL NAGU)                                   (S. A. DHARMADHIKARI)
              JUDGE                                                   JUDGE


      SP


SANJEEV
KUMAR PHANSE
2021.09.25
16:39:37 +05'30'