Pankaj Singh Tomar vs The State Of Madhya Pradesh
2022 Latest Caselaw 2171 MP

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                 The High Court Of Madhya Pradesh
                           WA No. 723 of 2021
                      (PANKAJ SINGH TOMAR Vs THE STATE OF MADHYA PRADESH AND OTHERS)

Gwalior, Dated : 16-02-2022
           Shri G.S. Sharma, learned counsel for the appellant.

           Shri Varun Kaushik, learned Government Advocate for the respondents-

State.

In the light of Para No.13 of judgment rendered by Hon'ble Apex Court in the case of Union Territory, Chandigarah Administration and others Vs Pradeep Kumar & another passed in Civil Appeal No. 67/2018 dated 8

January, 2018, prima facie this Court is of the view that the learned Single Judge did not fall any error while dismissing the petition.

At this stage, counsel for the petitioner submits that sometime may be given to search for judgment which may help the petitioner. Though, contention advanced in substance does not deserve to be countenanced. Nevertheless if the petitioner has some hope to search some judgment in his favour, he may do so. Hence, hearing is deferred for a week.

List this matter after a week.

   (ROHIT ARYA)                                                 (SATISH KUMAR SHARMA)
      JUDGE                                                              JUDGE

Prachi

         PRACHI
         MISHRA
         2022.02.17
         10:42:16
         +05'30'