Hatam Idrish vs The State Of Madhya Pradesh
2022 Latest Caselaw 1856 MP

The High Court Of Madhya Pradesh WP No. 2826 of 2022 (HATAM IDRISH AND OTHERS Vs THE STATE OF MADHYA PRADESH AND OTHERS)

Indore, Dated : 09-02-2022 Heard through Video Conferencing.

Shri V.K.Jain, learned senior counsel with Shri Vaibhav Jain, learned counsel for the Petitioner .

Shri Viraj Godha appearing on behalf of Advocate General. Learned counsel for the petitioner submits that a civil suit in the matter is pending. However, in view of the latest judgment passed by the Supreme

Court, Civil Suit is not maintainable. The aforesaid Civil Suit is not withdrawn so far.

Learned counsel for the petitioner prays for and and is granted time to take necessary steps to withdraw the pending Civil Suit.

List the matter in the next week.

(VIJAY KUMAR SHUKLA) JUDGE

Sourabh

Digitally signed by SOURABH YADAV Date: 2022.02.09 17:09:09 +05'30'