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Rohini Pratap Singh vs Municipal Corporation
2022 Latest Caselaw 1961 MP

Citation : 2022 Latest Caselaw 1961 MP
Judgement Date : 11 February, 2022

Madhya Pradesh High Court
Rohini Pratap Singh vs Municipal Corporation on 11 February, 2022
Author: Anjuli Palo

The High Court Of Madhya Pradesh SA No. 475 of 2021 (ROHINI PRATAP SINGH AND OTHERS Vs MUNICIPAL CORPORATION)

Jabalpur, Dated : 11-02-2022 Heard through Video Conferencing.

Judgment delivered today, singed and dated separately.

(SMT. ANJULI PALO) JUDGE

PB

Digitally signed by PRADYUMNA BARVE Date: 2022.02.14 18:41:34 +05'30'

 
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