Rupesh Tawani vs Union Of India
2022 Latest Caselaw 1449 MP

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                                  The High Court Of Madhya Pradesh
                                            WA No. 79 of 2021
                                             (RUPESH TAWANI Vs UNION OF INDIA AND OTHERS)

                      Jabalpur, Dated : 01-02-2022
                                 Heard through Video Conferencing.

                                 Shri Amit Seth, Advocate for the appellant.
                                 Shri Bramhadatt Singh, Government Advocate for the respondent-

State.

Shri Akash Choudhary, Advocate for the respondent No.5. In view of the order passed by the Hon'ble Supreme Court in Suo

Moto Writ Petition (Civil) No.3 of 2020 dated 23.03.2020, there is no delay in filing the appeal. Hence, I.A. No.811 of 2021 is dismissed.

I.A.No.7357 of 2021 application for taking certain judgments on record is allowed.

Admit.

Stay of order dated 4.11.2020 passed by learned Single Judge in Writ Petition No.11661 of 2020, until further orders.

I.A.No.810 of 2021 is disposed off.

Post for hearing in the usual course.

Reply if any, by next date.

                                (RAVI MALIMATH)                    (PURUSHAINDRA KUMAR KAURAV)
                                  CHIEF JUSTICE                               JUDGE

                      A.Praj.




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Date: 2022.02.04
10:26:14 IST