Dr. Kamal Kishore Shriwastava vs The State Of Madhya Pradesh
2022 Latest Caselaw 1590 MP

The High Court Of Madhya Pradesh WP No. 22090 of 2017 (DR. KAMAL KISHORE SHRIWASTAVA Vs THE STATE OF MADHYA PRADESH AND OTHERS)

WP/01967/2018 Indore, Dated : 03-02-2022 Heard through Video Conferencing.

Shri Ashish Kanungo, learned counsel for the Petitioner . Shri Viraj Godha, learned counsel appearing on behalf of Advocate General.

Parties submits that the issue is pending before the Principal Seat,

Jabalpur and the Apex Court.

Awaiting the decision in the aforesaid cases, hearing of the case is adjourned sine die with liberty to the parties to make mention about the case after the judgment is delivered in the said cases.

                                                                (VIJAY KUMAR SHUKLA)
Digitally signed by
SOURABH YADAV                                                           JUDGE
Date: 2022.02.03
17:07:21 +05'30'

      Sourabh