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The State Of Madhya Pradesh vs Dr. R.K. Thassu
2022 Latest Caselaw 5959 MP

Citation : 2022 Latest Caselaw 5959 MP
Judgement Date : 22 April, 2022

Madhya Pradesh High Court
The State Of Madhya Pradesh vs Dr. R.K. Thassu on 22 April, 2022
Author: Rohit Arya
                                                           1
                                      IN THE HIGH COURT OF MADHYA PRADESH
                                                   AT GWALIOR
                                                       RP No. 813 of 2020
               (THE STATE OF MADHYA PRADESH AND OTHERS Vs DR. R.K. THASSU AND OTHERS)

Dated : 22-04-2022
       Shri Deepak Khot, Government Advocate for the petitioners/State.

       Shri Vivek Jain, Advocate for the respondent No. 1.

Shri K.K. Prajapati, Advocate for the respondents No. 2. Arguments heard.

Reserved for judgment.




   (ROHIT ARYA)                                                    (RAJEEV KUMAR SHRIVASTAVA)
      JUDGE                                                                   JUDGE

Durgekar

SANJAY     Digitally signed by SANJAY NAMDEORAO
           DURGEKAR

DN: c=IN, o=HIGH COURT OF MADHYA

NAMDEOR PRADESH BENCH GWALIOR, ou=HIGH COURT OF MADHYA PRADESH BENCH GWALIOR, postalCode=474001, st=Madhya Pradesh, 2.5.4.20=afa4701a2661e1fb7720c022ffc27760

AO 8ce55ba67f3594a641181b9ae8448e58, pseudonym=DA26B82C5BC4CAF69072CA5A1 3CA996C4169AB06, serialNumber=1190D1488DBA862FB108ED66 262DC2DC2CB9D310D73128B3A6E7B046FCF2

DURGEKAR 8227, cn=SANJAY NAMDEORAO DURGEKAR Date: 2022.04.23 16:36:59 -07'00'

 
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