Laliya Bai Kaurik vs The State Of Madhya Pradesh
2022 Latest Caselaw 1906 MP

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                                               The High Court Of Madhya Pradesh
                                                        WP No. 13705 of 2020
                                                  (LALIYA BAI KAURIK Vs THE STATE OF MADHYA PRADESH AND OTHERS)

                                       Jabalpur, Dated : 10-02-2022
                                              Heard through Video Conferencing.

                                              Shri Chandra Mohan Tiwari, learned counsel for the petitioner.
                                              Shri Deepak Sahu, learned PL for the respondents No. 1 and 4/State.

None for the respondents No. 2 and 3. In compliance of order dated 22.02.2021, learned counsel for the petitioner has filed the judgment in WP No. 23801/2018 passed by the

Coordinate Bench to demonstrate that the petitioner is entitled for grant of ex- gratia amount.

Issue notice to the respondents No. 2 and 3 on payment of process fee by RAD mode within seven days.

Notices be made returnable within four weeks.

(S. A. DHARMADHIKARI) JUDGE

L.R.

Signature Not Verified SAN

Digitally signed by LALIT SINGH RANA Date: 2022.02.11 11:24:53 IST