Amit Gangawane vs The State Of Madhya Pradesh
2022 Latest Caselaw 2243 MP

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                                               The High Court Of Madhya Pradesh
                                                         WP No. 7021 of 2021
                                            (AMIT GANGAWANE AND OTHERS Vs THE STATE OF MADHYA PRADESH AND OTHERS)

                                     Jabalpur, Dated : 17-02-2022
                                           Shri Sanjeev K.Tiwari, learned counsel for the petitioner.

                                           Shri Manish Kholiya, learned panel lawyer for the respondents/State.

No notices are required in the matter as the respondents are already represented.

It is pointed out that the judgment on which the petitioner is placing reliance has been stayed by the Division Bench in W.A.No.40/2019 [State of Madhya

Pradesh Vs. Apeksha Kumar].

Therefore, the hearing of the case is adjourned. List the matter after eight weeks.

(VISHAL MISHRA) JUDGE

AM

Signature Not Verified SAN

Digitally signed by ANINDYA SUNDAR MUKHOPADHYAY Date: 2022.02.18 12:12:52 IST