Labbi Bai vs The State Of Madhya Pradesh
2022 Latest Caselaw 5580 MP

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                                       IN THE HIGH COURT OF MADHYA PRADESH
                                                    AT JABALPUR
                                                        WP No. 5247 of 2017
                                     (LABBI BAI AND OTHERS Vs THE STATE OF MADHYA PRADESH AND OTHERS)

                      Dated : 18-04-2022
                                Shri Siddhart Gulatee, learned counsel for the petitioner.

                                Shri R.K. Sahu, learned counsel for the respondents.

Shri K.S. Baghel, learned Government Advocate for the State. Petitioner has filed IA No.867/2022 for permission to change the counsel. Newly engaged counsel has already filed its vakalatnama along with the application which is supported by an affidavit of the party.

Considering the same, IA No.867/2022 is allowed. Newly engaged counsel is permitted to argue the case. Respondents had filed their reply. Same is taken on record. Learned counsel appearing for petitioner submitted that petition is squarely covered by judgment reported in 2019 (4) MPLJ 483.

Learned counsel appearing for respondents prays for short time to go through the judgment and argue the case.

List the matter in week commencing 09.05.2022 for final hearing at motion stage.

                                                                                        (VISHAL DHAGAT)
                                                                                             JUDGE

                      shabana




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Date: 2022.04.19
10:52:52 IST