Amit Kumar Bharti vs The State Of Madhya Pradesh
2022 Latest Caselaw 1014 MP

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                                            The High Court Of Madhya Pradesh
                                                     WP No. 18237 of 2020
                                         (AMIT KUMAR BHARTI AND OTHERS Vs THE STATE OF MADHYA PRADESH AND OTHERS)

                                    Jabalpur, Dated : 20-01-2022
                                           Heard through Video Conferencing.

                                           Shri Ankit Mishra, learned counsel for the petitioners.
                                           Shri Amit Mishra, learned Panel Lawyer for the respondents/State.

Learned Panel Lawyer for the respondents/State again prays for time to file reply but submits that this case is covered by judgment of Supreme Court in case of 2013 (12) SCC 243 (Raj Rishi Mehra and others Vs. State of

Punjab and Another) and submits that waiting list has been exhausted. However, no reply has been filed on record. Time has been sought on several occasions to file reply and Shri Amit Mishra, learned Panel Lawyer again prays for short time to file reply. On his request, by way of last indulgence, two weeks' time is granted to file reply.

List this case in the week commencing 14.02.2022.

(VIVEK AGARWAL) JUDGE

AT

Signature Not Verified SAN

Digitally signed by APARNA TIWARI Date: 2022.01.21 09:56:21 IST