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Yogendra Singh Rajput vs The State Of M.P.
2022 Latest Caselaw 5968 MP

Citation : 2022 Latest Caselaw 5968 MP
Judgement Date : 22 April, 2022

Madhya Pradesh High Court
Yogendra Singh Rajput vs The State Of M.P. on 22 April, 2022
Author: Sujoy Paul
                                                                        1
                                                IN THE HIGH COURT OF MADHYA PRADESH
                                                             AT JABALPUR
                                                              MCRC No. 41113 of 2020
                                                   (YOGENDRA SINGH RAJPUT Vs THE STATE OF M.P. AND OTHERS)

                                   Dated : 22-04-2022
                                         Shri Subodh Tamrakar, learned counsel for the applicant.

                                         Shri A.S. Baghel, learned Dy. Govt. Adv. for respondent -State.

Shri Ranu Singh Mendiretta, leaned counsel for the respondent no.2. Learned counsel for the applicant after arguing for some time prays to prepare the matter and argue the same armed with relevant judgment.

Learned counsel for the respondents have no objection.

As agreed list in the next week.

(SUJOY PAUL) JUDGE bks

Signature Not Verified SAN

Digitally signed by BASANT KUMAR SHRIVAS Date: 2022.04.23 10:38:28 IST

 
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