Mandir Shri Padamnath Ji Thr. vs The State Of Madhya Pradesh
2021 Latest Caselaw 6048 MP

                                        1                                  WA-633-2020
               The High Court Of Madhya Pradesh
                           WA-633-2020
          (MANDIR SHRI PADAMNATH JI THR. Vs THE STATE OF MADHYA PRADESH AND OTHERS)

     7
     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 alongwith W.A.No.394/2020.

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


    SP

SANJEEV
KUMAR PHANSE
2021.09.25
16:42:02 +05'30'