The State Of Madhya Pradesh vs Kamalchand
2022 Latest Caselaw 15954 MP

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              IN THE HIGH COURT OF MADHYA PRADESH
                            AT INDORE
                               WA No. 1790 of 2018
                     (THE STATE OF MADHYA PRADESH Vs KAMALCHAND)

Dated : 01-12-2022
        Shri Aditya Garg, learned Govt. Advocate for the appellants/State.

        Shri Prakhar Mohan Karpe, learned counsel for the respondent, has

raised an objection about maintainability of this writ appeal as the writ petition was decided under Article 227 of the Constitution of India. He has also placed reliance over the judgment of the apex Court in the case of Caparo Engineering India Ltd. V/s. Ummed Singh Lodhi & another (Civil Appeal Nos. 5829-5830

of 2021 decided on 26.10.2021.

Learned Govt. Advocate prays for and is granted time to examine the same.

List in the week commencing 12.12.2022.

   (VIVEK RUSIA)                                (AMAR NATH (KESHARWANI))
       JUDGE                                             JUDGE

Alok   Digitally signed by ALOK GARGAV
       Date: 2022.12.02 11:51:54 +05'30'